Section 15 in Tamil Nadu Debt Conciliation Act, 1936
15. Properties exempt from attachment not to be taken into account.
- In any scheme of debt conciliation under this Act, such properties as are exempt from attachment under the [Code of Civil Procedure, 1908 (Central Act V of 1908)] [Substituted for original sub-section (3) by section 2 of the Madras Debt Conciliation (Amendment) Act 1942 (Madras Act XVII of 1942) 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).], shall not be taken into account and shall be left to the judgment-debtor free from any liability for his debts.
