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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Tamilnadu - Subsection

Section 39(2) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963

(2)All proceedings for the execution of any decree or order by the arrest and detention in prison of the lessee pending on the appointed day shall stand dismissed and if on such day the lessee is detained in prison in execution of any such decree or order, he shall be released forthwith.