Section 3(2) in Tamil Nadu Gramdan Villages (Repayment of Debts) Act, 1959
(2)Where a creditor institutes a suit for recovery of a debt during the period specified in sub-section (1) or after the Gramdan villager has paid or deposited into Court the instalments specified in sub-section (1) of section 4 and during the period when he is so entitled to pay or deposit, the Court may decree the suit, but shall direct the plaintiff to bear his own costs and pay the costs of the defendant who is a Gramdan villager:Provided that nothing contained in this sub-section shall be a bar to the Court making any order as to costs as between the plaintiff and other defendants who are not Gramdan villagers.
