Section 10(3) in Tamil Nadu Debt Conciliation Act, 1936
(3)If a creditor proves to the satisfaction of the board or a Civil Court that the notice was not served on him or that he had no knowledge of the publication thereof or that for some other sufficient reason, he was unable to submit the statement, the board or Court may [remove the disability imposed by clause (a) of sub-section (2) in regard to the debts referred to in that clause and revive the debts referred to in clause (b) of that sub-section] [Substituted for the words 'revive the debt' by section 2 (ii) of the Tamil Nadu Debt Conciliation (Amendment) Act, 1943 (Tamil Nadu Act IX of 1943) re-enacted permanently by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. 1) Act, 1948 (Tamil Nadu Act VII of 1948).], if the creditor files an application in that behalf within two months after he becomes aware of the proceedings taken under this section:Provided that a creditor shall not be entitled to apply under this sub-section to the board and to a Civil Court simultaneously or to apply to either the board or Civil Court after having applied to the other.
