Section 19(4) in Tamil Nadu Debt Conciliation Act, 1936
(4)the recovery of any debt which has been deemed to have been duly discharged under [clause (b) of] [Inserted by section 4 of the Tamil Nadu Debt Conciliation (Amendment) Act, 1943 (Tamil Nadu Act IX of 1943), re-enacted permanently by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. I) Act, 1948 (Tamil Nadu Act VII of 1948)] sub-section (2) of section 10, except a debt which is revived under sub-section (3) of that section; or(b)any application to execute a decree, the execution of which is suspended under sub-section (3) of section 18.
