Section 8 in Tamil Nadu Gramdan Villages (Repayment of Debts) Act, 1959
8. Effect of payment or deposit under section 4 or section 5.
- Where a debt is payable by a Gramdan villager either by himself or jointly or jointly and severally with any other person and where the Gramdan villager makes payment or deposits amount towards that debt as provided for in section 4 or section 5, a fresh period of limitation shall be computed from the time when the payment of deposit was made both against the Gramdan Villager and such other person.
