Section 14(2) in Tamil Nadu Debt Conciliation Act, 1936
(2)An agreement made under sub-section (1) shall, within thirty days from the date of the making thereof, be registered under the [Indian Registration Act, 1908 (Central Act V of 1908)] [Now, short title changed as the Registration Act, 1908], by the chairman of the board in such manner as may be prescribed and it shall then take effect as if it were a decree of a civil court and be executable as such.
