Section 3(1) in Telangana Indebted Agriculturists, Landless Labourers and Artisans (Temporary Relief) Act, 1976
(1)No suit for the recovery of a debt shall be instituted, no application for the execution of a decree for payment of money passed in a suit for the recovery of a debt shall be made, and no suit or application for the eviction of a tenant on the ground of non-payment of a debt shall be instituted or made, against any agriculturist, landless labourer or artisan, in any civil or revenue court before the expiry of a year from the date of the commencement of this Act or such further period not exceeding one year as the State Government may, if they are satisfied that there are sufficient grounds for doing so, by notification in the Telangana Gazette, specify, in this behalf, so however that the aggregate period including the further period so specified shall not exceed two years.Explanation. - Suit does not include a claim to a set off made in a suit instituted by an agriculturist, landless labourer or artisan.
