Section 25 in Tamil Nadu Agriculturists Relief Act, 1938
25. Alienations by debtor.
- All alienations of immovable property made by an agriculturist debtor on or after the [1st March 1972] [Substituted for the expression '1st October 1937' by section 21 of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973).] by debtor shall be invalid as against every creditor whose sale in execution or foreclosure decree has been set aside trader under section 23 or who became entitled to rateable distribution of the proceeds of such sale under section 73 of the Code of Civil Procedure, 1908 (Central Act V of 1908).
