21A. [ Saving. [Section 21-A was inserted by section 15, of the Tamil Ndu Moneylenders (Amendment) Act, 1979 (Tamil Nadu Act 41 of 1979).]
(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.(2)Save as otherwise provided in sub-section (1), the provisions of this Act shall be in addition to, and not in derogation of any of the Acts specified in subsection (1), or any other law for the time being in force.]
