Section 19(2) in Tamil Nadu Agriculturists Relief Act, 1938
(2)[ The provisions of sub-section (1) shall also apply to cases where, after the [publication of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973), in the Tamil Nadu Government Gazette] [Section 19 was renumbered as sub-section (1) of section 19 and sub-section (2) was added to that section by section 10 of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1948 (Tamil Nadu Act XXIII of 1948).], a Court has passed a decree for the repayment of a debt payable at such [publication.] [Substituted for the word 'commencement' by section 15(ii) of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973).]
