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

State of Tamilnadu - Subsection

Section 5(2) in Tamil Nadu Gramdan Villages (Repayment of Debts) Act, 1959

(2)Where any such application is made, the Court shall, after notice to the creditor, make an order recording part-satisfaction of the debt if the amount deposited is the correct amount.