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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(3) in Tamil Nadu Gramdan Villages (Repayment of Debts) Act, 1959

(3)In any suit instituted on or after the date of the commencement of this Act, the Court in decreeing the suit shall provide for the payment of such instalments as would have become due under the provisions of sub-section (1).