Section 4 in Tamil Nadu Indebted Persons (Temporary Relief) Act, 1975
4. Bar of suits and application.
- No suit for the recovery of a debt shall be instituted and no application for the execution of a decree for payment of money passed in a suit for the recovery of a debt shall be made, against any indebted person in any civil or revenue Court on and from the commencement of this Act and before the 16th January 1976.Explanation I. - "Suit" does not include a claim to a set-off made in a suit instituted by an indebted person.Explanation II. - A suit shall be deemed to be a suit for the recovery of a debt notwithstanding that other reliefs are prayed for in such suit, and a decree shall be deemed to be a decree for payment of money passed in such suit notwithstanding that other reliefs are granted by such decree:Provided that a suit for possession of land shall not be deemed to be a suit for recovery of a debt by reason merely of mesne profits being also prayed for in such suit.
