20B. Power of Court to direct payment to decretal amount by instalments.
- Notwithstanding anything contained in the Code of Civil Procedure, 1908 (Central Act V of 1908), the Court may, at any time, on application of a judgment-debtor and after notice to the decree-holder, direct that the amount of any decree passed against him, whether before or after the date of the publication of the Tamil Nadu Money-Lenders (Amendment) Act, 1979 (Tamil Nadu Act 41 of 1979), in the Tamil Nadu Government Gazette, in respect of a loan, shall be paid in such number of instalments and subject to such conditions and payable on such dates, as having regard to the circumstances of judgment-debtor and the amount of the decree, it considers fit.
