Section 10A(6) in Tamil Nadu Debt Relief Act, 1979
(6)Where before the said date any debtor has paid to the creditor towards the repayment of the debt as scaled down under this Act, any amount in excess of the amount of instalment as would have become due under the provisions of sub-section (1),-(i)the debtor shall be entitled to adjust the excess amount so paid to one or more future instalments, and(ii)nothing contained in this sub-section shall be deemed to require the creditor to refund any sum which has been paid to him.
