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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(3)(b) in Tamil Nadu Debt Relief Act, 1980

(b)under section 6,-
(i)the Tahsildar shall not order the release of the mortgaged property or grant a certificate of redemption; and
(ii)the creditor or the transferee of the creditor shall not transfer, or otherwise assign his interest in, or exercise his right of foreclosure in respect of, the property mortgaged by the debtor.