Section 7 in Telangana Indebted Agriculturists, Landless Labourers and Artisans (Temporary Relief) Act, 1976
7. Effect of transfer of immovable property by debtor.
- Every transfer of immovable property by a debtor entitled to the benefit of section 3 or section 4 made after the date of the commencement of this Act and before the expiry of the period specified in or under section 3 or section 4 as the case may be 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.
