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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(5)(a) in Tamil Nadu Debt Relief Act, 1980

(a)the Tahsildar may, with the previous approval of the Revenue Divisional Officer concerned, enter any premises of the creditor or of the transferee of the creditor [other than an institution referred to in clause (h) of section 12] search and seize the said property; and