Section 22 in Tamil Nadu Agriculturists Relief Act, 1938
22. Special provision in the case of certain sales of movable property.
- Where, in execution of any decree, any movable property of an agriculturist has been sold on or after the [1st March 1972] [Substituted for the expression '1st October 1937' by section 18(i) of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973).], any judgment-debtor may apply to the Court for an order that the provisions of [sections 8, 9, 11 and 12] [Substituted for the expression 'section 8 or 9, as the case may be, and of sections 11 and 12' by section 18(ii) of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973).] be applied to the decree, and the movable Court, shall, if satisfied that the applicant is an agriculturist entitled to the benefits of those sections, apply the same and order the decree-holder to refund any sum received by him on or after the [1st March 1972] [Substituted for the expression '1st October 1937' by section 18(i) of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973).] in excess of the amount to which he would have been entitled if the property had not been sold:Provided that no such order shall be made without notice to the decree-holder and without affording him an opportunity to be heard in the matter.
