Section 7 in Tamil Nadu Agriculturists Relief Act, 1938
7. Debts payable by agriculturists to be scaled down.
- Notwithstanding any law, custom, contract or decree of Court to the contrary, all debts payable by an agriculturist [on the 1st March 1972] [Substituted for the expression 'at the commencement of this Act' by section 6 of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973)], shall be scaled down in accordance with the provisions of this Chapter.No sum in excess of the amount as scaled down shall be recoverable from him or from any land or interest in land belonging to him; nor shall his property be liable to be attached and sold or proceeded against in any manner in the execution of any decree against him in so far as such decree is for an amount in excess of the sum as scaled down under this Chapter.
