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State of Tamilnadu - Section

Section 24 in Tamil Nadu Debt Relief Act, 1979

24. Alienations by debtor.

- All alienations of immovable property made by any debtor on or after the 14th day of July 1978 shall be invalid as against every creditor whose sale in execution or foreclosure decree has been set aside under section 21 or who became entitled to rateable distribution of the proceeds of such sale under section 73 of the Code of Civil Procedure, 1908 (Central Act V of 1908).