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[Cites 0, Cited by 0] [Section 5(8)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(8)(a) in Tamil Nadu Debt Relief Act, 1976

(a)[may, with the previous approval in writing of the Revenue Divisional Officer concerned, enter any premises] [Substituted for the words 'may enter any premises' by section 4 (2) of the Tamil Nadu Debt Relief (Amendment) Act, 1979 (Tamil Nadu Act 39 of 1979), which was deemed to have come into force on the 29th July 1976] of the creditor or of the transferee of the 'creditor [other than an institution referred to in clause (g) of section 13] and search and seize the movable properties pledged by debtors and arrange for their safe custody;