Section 3(1) in Tamil Nadu Gramdan Villages (Repayment of Debts) Act, 1959
(1)Notwithstanding anything to the contrary contained in any law, custom or contract, no suit for recovery of a debt shall be instituted, and no application for execution of a decree for debt shall be made, against any Gramdan villager in any civil or revenue Court [before the expiry of the period of two years] [Substituted for the words 'before the expiry of the period of one year' by section 2 of the Tamil Nadu Gramdan Villages (Repayment of Debts Amendment Act, 1960 (Tamil Nadu Act 5 of 1960).] from the date of the of commencement of this Act.Explanation I. - Where a debt is payable by a Gramdan villager jointly or jointly and severally with any other person, no suit or application of the nature mentioned in this sub-section shall be instituted or made either against such other person or against the Gramdan villager before the expiry of the period mentioned in this sub-section.Explanation II. - For the purposes of this Act, a suit in which a decree for debt is prayed for shall be deemed to be a suit for the recovery of a debt, notwithstanding that other reliefs are prayed for in such suit and a decree shall be deemed to be a decree for debt, notwithstanding that other reliefs are granted in such decree:Provided that a suit for possession of land shall not be deemed to be a suit for recovery of a debt by reason merely of mesne profits being also prayed for in such suit:Provided further that nothing contained in this sub-section shall apply to any portion of a decree other than that relating to a debt.
