Section 3 in Tamil Nadu Indebted Agriculturists (Temporary Relief) Act, 1954
3. Bar of suits and applications.
- No suit for the recovery of a debt shall be instituted, no application for the execution of a decree for payment of any money passed in a suit for the recovery of a debt shall be made, and no suit or application for the eviction of a tenant on the ground of non-payment of a debt shall be instituted or made, against any agriculturist in any civil or revenue court [before the 1st March 1955] [Substituted for the words 'before the expiry of a year from the date of commencement of this Act', by section 2(i) of the Tamil Nadu Indebted Agriculturists (Temporary Relief) Amendment Act, 1954 (Tamil Nadu Act XXXVII of 1954).].Explanation I. - "Suit" does not include a claim to a set-off made in a suit instituted by an agriculturist.Explanation II. - Where a debt is payable by an agriculturist jointly or jointly and severally with a non-agriculturist, no suit or application of the nature mentioned in this section shall be instituted or made either against the non-agriculturist or against the agriculturist [before the date] [Substituted for the words 'before the expiry of the period' by section 2(ii), of the Tamil Nadu Indebted Agriculturists (Temporary Relief) Amendment Act, 1954 (Tamil Nadu Act XXXVII of 1954).] mentioned in this section.Explanation III. - A suit shall be deemed to be a suit for the recovery of a debt notwithstanding that other reliefs are prayed for in such suit, and a decree shall be deemed to be a decree for payment of money passed in such suit notwithstanding that other reliefs are granted by such decree:Provided that a suit for possession of land shall not be deemed to be a suit for recovery of a debt by reason merely of mesne profits being also prayed for in such suit.
