14A. [ Ban on the sale of movable properties pledged by debtors. [Inserted by section 4(2) of the Tamil Nadu Pawnbrokers and Debt Relief Laws (Amendment) Act, 1980 (Tamil Nadu Act 35 of 1980).]
- Notwithstanding anything contained in this Act or in any other law for the time being in force relating to the sale of pledged articles, where any debtor who is entitled to have the debt scaled down under, section 8 has pledged any movable property with the creditor, the creditor shall not sell or otherwise dispose of, in any manner whatsoever, any such movable property during the period upto and inclusive of the expiry of the last day of the eighteenth month immediately following the date of publication of the Tamil Nadu Pawnbrokers and Debt Relief Laws (Amendment) Act, 1980 (Tamil Nadu Act 35 of 1980), in the Tamil Nadu Government Gazette, and the period of one week thereafter.]
