Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(2) in Tamil Nadu Gramdan Villages (Repayment of Debts) Act, 1959

(2)Where in respect of a decree for debt passed before the date of the commencement of this Act, a debtor fails to make any one of the payments specified in sub-section (1), the decree-holder shall be entitled to execute the decree in respect of the instalment which is in default.