Section 5(3)(a) in Tamil Nadu Debt Relief Act, 1976

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State of Tamilnadu - Subsection

Section 5(3)(a) in Tamil Nadu Debt Relief Act, 1976

(a)On receipt of an application under sub-section (2-A), the Tahsildar, after giving a reasonable opportunity to the creditor concerned and the debtor to make their representations and if he is satisfied,-

(i)that the debtor is entitled to relief under section 4, shall pass an order for the return of the movable property pledged by the debtor and direct the creditor to produce on or before the date specified in the order, the movable property pledged by such debtor with the creditor; or

(ii)that the debtor is not entitled to relief under section 4, shall pass an order dismissing the application:

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State of Tamilnadu - Subsection

Section 5(3)(a) in Tamil Nadu Debt Relief Act, 1976