Section 6 in Tamil Nadu Indebted Agriculturists (Temporary Relief) Act, 1976
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 on or after the date of commencement of this Act and before the expiry of [two years and six months] [Substituted for the words 'two years' by section 2(a) of the Tamil Nadu Debt Relief Laws (Amendment Act, 1978 (Tamil Nadu Act 2 of1978). The words 'two years' were earlier substituted by section 2(a) of the Tamil Nadu Debt Relief Laws (Second Amendment) Act, 1977 (Tamil Nadu Act 1 of 1977) for the words 'one year and six months' which in turn were substituted for the words 'one year' by section 2(c) of the Tamil Nadu Debt Relief Laws (Amendment) Act, 1977 (President's Act 3 of 1977).] from the said date 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.
