Section 10A(1) in Tamil Nadu Debt Relief Act, 1979
(1)Notwithstanding any law, custom, contract, or decree of Court to the contrary, a debtor shall be entitled to pay within six months from the date of publication of the Tamil Nadu Pawnbrokers and Debt Relief Laws (Amendment) Act, 1980 (Tamil Nadu Act 35 of 1980), in the Tamil Nadu Government Gazette, (hereafter in this section referred to as the said date), one-third of the amount of the debt as scaled down in accordance with the provisions of this Act and the balance of the debt in two equal half-yearly instalments on or before the last day of the twelfth month and eighteenth month immediately following the said date respectively with the interest due on such instalment up to that date.
