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[Cites 0, Cited by 0] [Section 5(8)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(8)(a) in Tamil Nadu Debt Relief Act, 1980

(a)may, with the previous approval in writing of the Revenue Divisional Officer concerned, enter any premises of the creditor or of the transferee of the creditor [other than an institution referred to in clause (h) of section 12] and search and seize the movable properties pledged by debtors and arrange for their safe custody;