Section 14(4) in Tamil Nadu Debt Conciliation Act, 1936
(4)If, after the making of an agreement under sub-section (1), [the disability in respect of any debt is removed or] [Inserted by section 3 of the Madras Debt Conciliation (Amendment) Act, 1943 (Madras Act IX of 1943) re-enacted permanently by section 2 of, and the First Schedule to the Tamil Nadu Re-enacting and Repealing (No. I) Act, 1948 (Tamil Nadu Act VII of 1948).] any debt is revived by the board or Civil Court under sub-section (3) of section 10, the agreement and all proceedings taken in pursuance thereof shall stand cancelled; the application under section 4 shall be deemed to have been received in the office of the board on the date of [such removal or reviver] [Substituted for the words 'such reviver' by the Tamil Nadu Re-enacting and Repealing (No. 1) Act. 1948 (Tamil Nadu Act VII of 1948)], and all the provisions of this Act shall apply in respect of the application accordingly.
