Section 6 in Telangana Indebted Agriculturists, Landless Labourers and Artisans (Temporary Relief) Act, 1976
6. Prohibition of sale of pledges.
- Notwithstanding anything in the [Andhra Pradesh (Andhra Area) Pawn Brokers Act, 1943] [The Act has been repealed by Act No.6 of 2002.] (Act XXIII of 1943) or the Telangana Money Lenders Act, 1349F (Act V of 1349F) no pawn-broker or money lender shall dispose of by sale any pledge for the realisation of any debt advanced by him to an agriculturist, landless labourer or artisan and any such sale effected after the commencement of this Act, shall be null and void.
