Section 14 in Tamil Nadu Agriculturists Relief Act, 1938
14. Separation of share of debt in particular cases.
- Notwithstanding anything contained in section 3(ii) and subject to the provisions of sections 5 and 6, where in a Hindu family, whether divided or undivided some of the members liable in respect of a family debt are not agriculturists while others are agriculturists, the creditor shall, notwithstanding any law to the contrary, be entitled to proceed-(a)against the non-agriculturist member or members and his or their share of the family property, to the extent only of his or their proportionate share of the debt; and(b)against the agriculturist member or members and his or their share of the family property, to the extent only of his or their proportionate share of the debt which shall be scaled down in accordance with the provisions of this Act.
