Section 2(7) in Tamil Nadu Money-Lenders Act, 1957
(7)A person shall be deemed to "molest" another person, if he -(a)obstructs or uses violence to or intimidates such other person, or(b)persistently follows such other person from place to place or interferes with any property owned or used by him or deprives him of, or hinders him in the use of, any such property, or(c)loiters at or near a house or other place where such other person resides, or works, or carries on business, or happens to be, or(d)does any act calculated to annoy or intimidate the member of the family of such other person, or(e)moves or acts in a manner which cause or is calculated to cause alarm or danger to the person or property of such other person;
