Section 6(2)(a) in Tamil Nadu Debt Relief Act, 1980

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State of Tamilnadu - Subsection

Section 6(2)(a) in Tamil Nadu Debt Relief Act, 1980

(a)On receipt of an application under sub-section (1), the Tahsildar, after giving a reasonable opportunity to the creditor concerned and the debtor to make their representations and if he is satisfied-

(i)that the debtor is entitled to relief under section 4, shall pass an order releasing the mortgaged property and grant a certificate of redemption in the prescribed form which shall be admissible as evidence of such redemption in any proceeding before any Court or other authority; or

(ii)that the debtor is not entitled to relief under section 4, shall pass an order dismissing the application:

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State of Tamilnadu - Subsection

Section 6(2)(a) in Tamil Nadu Debt Relief Act, 1980