Section 19 in Tamil Nadu Agriculturists Relief Act, 1938
19. Amendment of certain decrees.
- [(1)] [Section 19 was renumbered as sub-section (1) of section 19 and sub-section (2) was added to that section by section 10 of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1948 (Tamil Nadu Act XXIII of 1948).] Where before the [publication of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973), in the Tamil Nadu Government Gazette] [Substituted for the expression 'commencement of this Act' by section 15(i) of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973).], a Court has passed a decree for the repayment of a debt, it shall, on the application of any judgment-debtor who is an agriculturist or in respect of a Hindu joint family debt, on the application of any member of the family whether or not he is the judgment-debtor or on the application of the decree-holder, apply the provisions of this Act to such decree and shall, notwithstanding anything contained in the Code of Civil Procedure, 1908 (Central Act V of 1908), amend the decree accordingly or enter satisfaction, as the case may be:Provided that all payments made or amounts recovered, whether before or after the [publication of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973), in the Tamil Nadu Government Gazette] [Substituted for the word 'commencement' by section 15(i) of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973).], in respect of any such decree shall first be applied in payment of all costs as originally decreed to the creditor.(2)[ The provisions of sub-section (1) shall also apply to cases where, after the [publication of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973), in the Tamil Nadu Government Gazette] [Section 19 was renumbered as sub-section (1) of section 19 and sub-section (2) was added to that section by section 10 of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1948 (Tamil Nadu Act XXIII of 1948).], a Court has passed a decree for the repayment of a debt payable at such [publication.] [Substituted for the word 'commencement' by section 15(ii) of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973).]
