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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(9) in Tamil Nadu Debt Relief Rules, 1980

(9)Date on which orders were communicated to the debtor and creditor.Form VI[See rule 8(ii) of the Tamil Nadu Debt Relief Rules, 1980]Register of Movable Property-Produced, Recovered or Deposited Under the Tamil Nadu Debt Relief Act, 1980
    Description of movable property
Serial No. Name of the creditor and the transferee of thecreditor Nature of movable property If ornaments, whether of silver or gold, etc. Weight Value Date of receipt of the movable property Name of the debtor Name of the persons to whom delivered Date of delivery Signature of the person to whom delivered Signature and address of the witness in whosepresence, the movable property was delivered Remarks, if any
(1) (2)   (3)   (4) (5) (6) (7) (8) (9) (10)
                       
Form VII[See rule 9 of the Tamil Nadu Debt Relief Rules, 1980]Receipt Acknowledging the Receipt of the Movable Property from the Creditors Under the Tamil Nadu Debt Relief Act, 1980I hereby acknowledge the receipt of the following movable property...
Description of movable property
Serial No. Nature of movable property If ornaments, whether of silver or gold, etc. Weight value Name of the debtor Remarks
(1)   (2) (3) (4)
           
Signature of the creditor the transferee of the creditor.Signature of Tahsildar.Form VIII(See rule 10 of the Tamil Nadu Debt Relief Rules, 1980)Certificate of Redemption Under Section 6(2) of the Tamil Nadu Debt Relief Act, 1980Whereas...........(debtor) has applied under sub-section (1) of section 6 of the Tamil Nadu Debt Relief Act, 1980 (Tamil Nadu Act 13 of 1980) for an order releasing the property specified in the Schedule from mortgage and for the grant of a certificate of redemption.And Whereas I,.......Tahsildar of........have passed an order under sub-section (2) of section 6 of the said Act releasing the said property from the mortgage.Now, Therefore, in exercise of the powers conferred on me under sub-section (2) of the said section 61 hereby issue this Certificate Redemption in respect of the said property with effect on and from the 19th day of April