20A. Power of Court to limit interest recoverable in certain cases.
- Notwithstanding anything contained in any agreement or any law for the time being in force, no Court shall, in respect of any loan, whether advanced before or after date of the publication of the Tamil Nadu Money-Lenders (Amendment) Act, 1979 (Tamil Nadu Act 41 of 1979), in the Tamil Nadu Government Gazette, decree on account of interest a sum greater than the principal of the loan due on the date of the decree.
