Section 6 in Tamil Nadu Indebted Agriculturists (Temporary Relief) Act, 1954
6. Effect of transfer of immovable property by the debtor.
- Every transfer of immovable property by a debtor entitled to the benefit of section 3 or section 4, made after the commencement of the Ordinance and [before the 1st March 1955] [These words, figures and letters were substituted for the words 'before the expiry of a year from the commencement of this Act', by section 4 of the Tamil Nadu Indebted Agriculturists (Temporary Relief) Amendment Act, 1954 (Tamil Nadu Act XXXVII of 1954).], shall, in any suit or other proceeding, with respect to such transfer, be presumed until the contrary is proved, to have been made with intent to defeat or delay the creditors of the transferor.
