Section 4(4) in Tamil Nadu Gramdan Villages (Repayment of Debts) Act, 1959
(4)Where in any suit for the recovery of a debt pending on the date of the commencement of this Act, the debtor claims to be a Gramdan villager, the Court shall, if the debtor is a Gramdan villager, pass a decree for payment of such instalments as would become payable under the provisions of sub-section (1).
