Section 21A(1) in Tamil Nadu Money-Lenders Act, 1957
(1)Nothing in this Act shall affect, or shall be deemed to affect any of the benefits conferred on any of the provisions of the Tamil Nadu Agriculturists Relief Act, 1938 (Tamil Nadu Act IV of 1938) or the Tamil Nadu Debt Relief Act, 1972 (Tamil Nadu Act 38 of 1972) or the Tamil Nadu Indebted Agriculturists (Temporary Relief) Act, 1976 (Presidents Act 15 of 1976) or the Tamil Nadu Indebted Persons (Temporary Relief) Act, 1976 (Presidents Act 16 of 1976) or the Tamil Nadu Indebted Agriculturists and Indebted Persons (Special Provisions) Act, 1976 (Presidents Act 17 of 1976 or the Tamil Nadu Debt Relief Act, 1976 (Presidents Act 31 of 1976) or the Tamil Nadu Debt Relief Act, 1978 (Tamil Nadu Act 40 of 1978) notwithstanding anything to the contrary contained in this Act.
