Section 4(1) in Tamil Nadu Gramdan Villages (Repayment of Debts) Act, 1959
(1)Notwithstanding anything to the contrary contained in any law, custom, contract or decree of Courts, any Gramdan villager shall be entitled to pay the total amount of debt due by him in three equal annual instalments on or before the 1st July of each of the three years following the expiry of the period specified in sub-section (1) of section 3 with the interest due on such instalment up to the date of the payment of that instalment.
