Section 59(2) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(2)No Court shall, on or after the notified date, order or continue execution in respect of any decree or order passed against the principal or any other landholder or any other person aforesaid, against the interest he had in the estate; and execution shall be ordered or continued in such cases in conformity with the provisions of sub-section (1), only as against the interim payments or against the compensation or other sum or stuns paid or payable to him as aforesaid, or against his other property, if any.
