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State of Tamilnadu - Section

Section 22 in Tamil Nadu Debt Relief Act, 1972

22. Alienations by debtor.

- All alienations of immovable property made by any debtor on or after the 1st March 1972 shall be invalid as against every creditor whose sale in execution or fore-closure decree has been set aside under section 19 or who became entitled to rateable distribution of the proceeds of such sale under section 73 of the Code of Civil Procedure, 1908 (Central Act V of 1908).