Section 7 in Tamil Nadu Indebted Persons (Temporary Relief) Act, 1975
7. Effect of transfer of immovable property by an indebted person.
- Every transfer of immovable property by an indebted person entitled to the benefit of section 4 or section 5, made after the date of the commencement of this Act and before the 16th January 1976, shall, in any suit or other proceeding, with respect to such transfer, be presumed until the contrary is proved, to have been made with intent to defeat or delay the creditors of the transferor.
