(1)Notwithstanding any law, custom, contract debts or decree of Court to the contrary, all debts payable by any debtor on the publication of this Act, shall be scaled down in accordance with the provisions of this Chapter.(2)No sum in excess of the amount as so scaled down shall be recoverable from him or from any land or interest in land belonging to him; nor shall his other property be liable to be attached and sold or proceeded against in any manner in the execution of any decree against him in so far as such decree is for an amount in excess of the sum as scaled down under this Chapter.
