Section 19A(1) in Tamil Nadu Agriculturists Relief Act, 1938
(1)[Where any debt incurred before the 1st March 1972, other than a decree debt, is due, by any person who claims that he was an agriculturist on that date], the debtor or the creditor may apply to the Court having jurisdiction for a declaration of the amount if the debt is due by the debtor on the date of the application:Provided that no such application shall be presented or be maintainable if a suit for the recovery of the debt is pending.Explanation. - The Court having jurisdiction under this section shall be the Court which would have jurisdiction to entertain a suit for the recover)' of the debt as unsealed.
