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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(3)(v) in Tamil Nadu Agriculturists Relief Act, 1938

(v)[ "creditor" includes his heirs, legal representatives and assigns; [This clause was added by of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1948 (Tamil Nadu Act XXIII of 1948).]