Section 4(1) in The Tripura Agricultural Debtors Relief Act, 1975
(1)Notwithstanding anything contained in any other law for the time being in force in any contract or other instrument having force by virtue of an)' such law, every debt due from any debtor including the amount of interest, if any, payable on such debt, shall not be recoverable from him or from any movable or immovable property belonging to him nor shall any such property be liable to be attached or sold or be produced against in any manner in the execution of any decree or order relating to such debt, for a period of one year from the commencement of this Act.
