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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(1) in Tamil Nadu Gramdan Villages (Repayment of Debts) Act, 1959

(1)Any Gramdan villager may deposit any of the instalments as provided in section 4 into the Court having jurisdiction to entertain a suit for recovery of the debt or into the Court which passed the decree, as the case may be, and apply to the Court to record part satisfaction of the debt.