Section 5(5)(a) in Tamil Nadu Debt Relief Act, 1976

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State of Tamilnadu - Subsection

Section 5(5)(a) in Tamil Nadu Debt Relief Act, 1976

(a)[the Tahsildar may, with the previous approval in writing of the Revenue Divisional Officer concerned, enter any premises] [Substituted for the words 'the Tahsildar may enter any premises' by section 4(1) of the Tamil Nadu Debt Relief (Amendment) Act, 1979 (Tamil Nadu Act 39 of 1979), which was deemed to have come into force on the 29th July 1976.] of the creditor or of the transferee of the creditor [other than an institution referred to in clause (g) of section 13] and search and seize the said property; and

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State of Tamilnadu - Subsection

Section 5(5)(a) in Tamil Nadu Debt Relief Act, 1976