(1)Notwithstanding anything contained in any law for the time being in force or, in any contract or instrument having force by virtue of any such law and save as otherwise expressly provided in this Act, all debts payable by any debtor on the 14th day of July 1978 shall be scaled down in accordance with the provisions of this Chapter:Provided that no debt which was already scaled down under the provisions of sections 8, 9-A, 10, 11 and 12 of the Tamil Nadu Agriculturists Relief Act, 1938 (Tamil Nadu Act IV of 1938), or sections 7, 8, 9, 10 and 11 of the Tamil Nadu Debt Relief Act, 1972 (Tamil Nadu Act 38 of 1972), shall again be scaled down in accordance with the provisions of this Chapter.(2)No sum in excess of the amount as so scaled down shall be recoverable from the debtor or from any land or interest in land belonging to him; nor shall his other property be liable to be attached and sold or proceeded against in any manner in the execution of any decree against him in so far as such decree is for an amount in excess of the sum as scaled down under this Chapter.
