Section 58A(5) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(5)All alienations of immovable property made by the principal or other landholder of any estate on or after the 19th April 1949 and before the notified date shall be invalid as against every creditor whose sale in execution or foreclosure decree has been set aside under sub-section (2) or who became entitled to ratable distribution of proceeds of such sale under section 73 of the Code of Civil Procedure, 1908 (Central Act V of 1908).Explanation. - Nothing contained in this sub-section shall apply to any alienation to which the provisions of either section 18, sub-section (3), or section 20 apply.
