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State of Tamilnadu - Section

Section 5 in Tamil Nadu Debt Relief Act, 1979

5. Special provision for undivided Hindu families, etc.

- Where an undivided Hindu family other than a marumakkattayam or aliyasantana tarward or tavazhi falls within the purview of the proviso to section 3(3), no person who was a member of the family on the 1st March 1978 shall be deemed to be a debtor, for the purposes of this Act.