Section 16(2) in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971
(2)No Court shall, on or after the date of the commencement of this Act [or the date of vesting of the kudiyiruppu or the superstructure, as the case may be] order or continue execution in respect of any decree or order passed against the person interested and execution shall be ordered or continued in such cases in conformity with the provisions of sub-section (1) only as against the compensation payable to the person.
