Section 19A(9) in Tamil Nadu Agriculturists Relief Act, 1938
(9)No Court shall entertain a suit by the creditor for the recovery of a debt-(i)if an application has been made under sub-section (1) in respect of such debt to a Court having jurisdiction and is pending in such Court; or(ii)if a Court having jurisdiction has passed an order under clause (a) of sub-section (4) in respect of; such debt.
