20. Special provision in the case of certain sales of movable property.
- Where in execution of any decree, any movable property of any debtor has been sold on or after the 14th day of July 1978, any judgement-debtor may, within six months from the date of the publication of this Act in the Tamil Nadu Government Gazette, apply to the Court for an order that the provisions of section 8 and of sections 11 and 12 be applied to the decree, and the Court shall, if satisfied that the applicant is a debtor entitled to the benefits of those sections, apply the same and order the decree-holder to refund any sum received by him on or after the said date, in excess of the amount to which he would have been entitled to if the property had not been sold:Provided that no such order shall be made without notice to the decree-holder and without affording him an opportunity to be heard in the matter.
