Section 3(2) in Telangana Indebted Agriculturists, Landless Labourers and Artisans (Temporary Relief) Act, 1976
(2)Where a debt is payable by an agriculturist, landless labourer or artisan jointly or jointly and severally with a person who is not an agriculturist, landless labourer or artisan, no suit or application of the nature mentioned in this section shall be instituted or made either against the said person or against the agriculturist, landless labourer or artisan, as the case may be, before the expiry of the period mentioned in this section.
