Section 20 in Tamil Nadu Debt Conciliation Act, 1936
20. Avoidance of certain transfers of debtors' property.
- Every transfer of property made, with intent to defeat or delay the creditors of the debtor, after an application has been made to a board under section 4 and until the agreement registered in pursuance of such application has been fully carried out shall be voidable by order of the board on application by the creditors so defeated or delayed.
