LexThe Tamil Nadu Indebted Agriculturist (Temporary Relief) Act, 1976
Tamil Nadu · state statute
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PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Tamil Nadu Indebted Agriculturist (Temporary Relief) Act, 1976 Act 15 of 1976 Keyword(s): Agricultural Land, Agriculturist, Debt, Pay, Suit Amendments appended: 46 of 1976, 1 of 1977, 3 of 1977, 2 of 1978, 27 of 1978 342 fndehted Agriculturist8 11976 : Preskientjs Act 13 (Temporary Relief) PRESIDENT'S ACT NO. 15 OF 1976.* THE TAMIL NADU INDEBTED AGRICULTURISTS (TEMPORARY RELIEF) ACT, 1976. [Received the assent of the Prejident on the 16th April 1976, first published in the Tamil Nadu Government Gazette Extraordinary on the 17th April 1976(Chithirai 5, Nula (2007-Tiruvalluvar Andu )).I Enacted by the President ill the Twenty-seventh Year of the Republic of India. An Act to provide temporary relief to indebted agricul- turists in the State of Tamil Nadu. In exercise of the powers conferred by section 3 of the Tamil Nadu Slate Legislature (Delegation of Powers) Act, 1976 (41 of 1976), the President is pleased to enact as follows :- Short title, extent and 1. (1) This Act may be called the Tamil Nadu Indebted Agriculturists (Temporary Relief) Act, 1976. merit. (2) It extends to the whole of the State of Tamil Nadu. (3) It shall be deemed to have ome into ford! on the 15th day of January, 1976. Definitions. 2. In this Act, unless the context otherwise requires,- (a) "agricultural land" means land used for agriculture or horticulture, not being land appurtenant to a residential building ; (b) "agriculturist" means a pe son who owns an interest in agricultural land, and who. by reason of such interest, is in possession of such land or is in receipt of the rents or profits thereof and shall include a lessee ; but shall not include- (i) a firm registered under the Indian Partnership Act, 1932 (9 of 1932), or a company as defined in the Companies Act, 1956 (1 of 1956), or a corporation formed * or Reasons for the enactm~nt, see Tamil Nadu Government Gazette Extraordinary, dated the 17th April 1976, Part IVSection 2, Page 153. 1976 : :resident's Act f $1 hdebted ~~ricuiturists $43 (Temporary Relief) in pursuance of an Act of Parliament of the United Kingdom or of any special Indian Law, or (ii) any person who was assessed to income-tax under the Income-tax Act, 1961 (43 of 1961), or to agri- cultural income-tax under the Tamil Nadu Agricultural Income Tax Act, 1955 (Tamil Nadu Act Vof 1955), or to sales-tax under the Tamil Nadu General Sales Tax Act, 1959 (Tamil Nadu Act 1 of 1959), or under the Cxntral Sales Tax Act, 1956 (74 of 1956), in any of the years 1971-72, 1972-73, 1973-74 and 1974-75. Explanation.-Where a joint Hindu Family or a tarwad, tavazhi, kutumba or kavaru is an agriculturist, every coparcener or member of the tarwad, tavazhi,kutumba or kavaru, as the case may be, shall be deemed to be an agriculturist, provided that he has not been assessed to income-tax or agricultural income-tax or sales-tax in any of the years 1971-72,1972-73, 1973-74 and 1974-75 ; (i) means any sum of money which a person is liable to pay under a contract (express or implied) for consideration received : and (ii) includes rent in cash or kind which a person is liable to pay or deliver in respect of the lawful use 2nd occupation of agricultural land. Explanation I.-For the purpose of this clause, "rent" in relation to agricultural land, shall mean rent accrued due for the fasli year ending with the 30th day of June, 1974 and for any previous fadi year. Explanation IT.-It is immaterial that the sum or produce is recoverable only by sale of property in enforcement of a mortgage or charge or that the contract was entered into by the person's predecessor-in-title or by the manager of the joint Hindu family or the karanavan of the tanvad or tavazhi or the yajaman of the kutumba or kavaru of which such person was or is a member. 544 Indebted Agriculturists I1976 : President's Act 15 (Temporary Relief) Exception.-"Debt" does not include- (i) rent or compensation for the use and occupation of house property ; I (ii) rent or compensation for the use and occupation of immovable property (not being house property or agricultural land) accrued due on or after the 16th day of January, 1975 ; I (iii) any liability arising out of breach of trust ; (iv) any liability in respect of maintenance ; (v)- any sum payable to the State Government or the Central Government or to any local authority, whether by way of revenue, tax, cess or loan or otherwise; (vi) any sum payable to any co-operative society, including a land development bank, registered or deemed to be registered under the Tamil Nadu Co-operative Societies Act, 1961 (Tamil Nadu Act 53 of 1961), provided that the right of the society to recover the sum did not arise by reason of an assignment made subsequent to the 15th day of September, 1974 ; J (vli) wages or remuneration d e as salary, or other- wise for service rendered; (viii) any liability in respect of any sum due to- (A) any banking company tb which the Banking Regulation Act, 1949 (10 of 1949), applies ; (B) the State Bank of India constituted under the State Bank of India Act, 1955 (23 of 1955); (C) any subsidiary bank as defined in clause (k) I of section 2 of the State Bank of India (Subsidiary Banks) 1 Act, 1959 (38 of 1959); (D) any corresponding new bank as defined in clause (d)of scction 2 of the Banking Companies. (Acqui- I sition and Transfer of Undertakings) Act, 1970 (5 of 1970) ; 1976 : President's Act 151 Indebted Agricutturists 545 (Temporary ReHej) Q the Agricultural Refinance and Divelopment Corporation, established under the Agricul~ural Refinance and Development Corporation Act, 1963 (10 of 1963) ; (l?) any other financial institution notified by the State Government in the Tamil Nadu Government Gazette ; l[(ix) anyliability incurred or arising under any chit, the bye-laws of which have been registcrtd under the Tamil Nadu Chit Funds Act, 1961 (Tamil Nadu Act 24 of 1961).] 2[(x) any liability in respect of any sum due to any company which is declared to be a Nidhi or Mutual Benefit Society under sub-section (1) of section 620-A of the Companies Act, 1956 (Central Act 1 of 1956).] . (d) "pay", with its grammatical variations, includes deliver ; (e) "suit" or "application" does not include an appeal from a decree or order passed in a suit or appli- oation or an applicatlon for revision or review. 3. No suit for the recovery of a debt shall be instituted, d suits no application for the execution of a decree for payment and applim- of money passed in a sutt for the-recovery of a debt shall tions. be made, and nu suit or applicatlon for the eviction of a tenant on the ground of non-payment of a debt shall be instituted or made, against any agriculturist in any civil or revenue court on and from the date of commencement of this Act and before the explryof 3[two yearsand six months] from the said date. -. I This item was inserted and was deemed always to have bean inserted by section 2 of the Tamil Nadu Debt Relief Laws (Amend. mnr) Act, 1976 (President's Act 46 of 1976). t This item was inserted and was deemd always to have be= insetted by section 2 of the Tamil Nadu Debt Relief Laws (Second Amendment) Act, 1978 (Tamil Nadu Act 27 of 1978). sThese words were substituted for the words "two years" by ~ection 2 (a) of the Tamil Nadu Debt Relief Laws (Amendment) Act, 1978 (Tamil Nadu Act 2 of 1978). The words "two years" were earlier substituted by section 2 (a) of the Tamil Nadu Debt Relief Laws (Second Amendment) Act, 1977 (Tamil Nadu Act 1 of 1977) for the words "one year and six monihs" which in turn were substituted for the words "one year" by section 2 (a) of the Tamil Nadu Debt Relief Laws (Amendment) Act, 1977 (President's Act 3 of 1977). 125-10-35 546 fndebfed ~~riculturtsts /I976 : President9a Act 15 (Temporary Relief) I Explanation I.-' Suit ' does not include a claim to a set-off made in a snit instituted by an agriculturist. Explanation IT.-Where a debt is payable by an agri- culturist jointly or jointly and severally with a non- agriculturist, no suit or application of the nature mentioned in this section shall be instituted or made either against the non-agriculturist or against the agriculturist before the expiry of the period mentioned in this section. Explanation III-A suit shall be deemed to be a suit for the recovery of a debt notwithstanding that other reliefs are prayed for in such suit, and a decree shall be deemed to be a decree for payment of money passcd in such suit notwithstanding that other reliefs are granted By such decree : Provided that a suit for possession of land shall not be deemed to be a suit for recovery of a debt by reason merely of mesne profits being also prayed for in such suit. Btay of 4. (1) All further pmoeedings in suits and applica- Proceedings* tions of the nature mentioned in section 3 in which relief is claimed against an agriculturist, not being proceedings for the amendment of pleadings or for the addition, substitution, or the striking off of parties, but otherwise inclusive of proceedings consequent on orders or decrees made in appeals, revision petitions, or applications for review, shall, subject to the next succeeding sub-section, stand stayed until the expiry of l[two years and six months] from the date of commencement of this Act : Provided that, in regard to property under attach- ment, the court may pass such orders as it deems necessary for the custody or preservation of the property or for the sale of such property if it is subject to speedy or natural decay, or, if in respect of it, the expenses of custody or preservation are considered excessive. lThese words were substituted for the words "two years" by mtion 2 (b) of the Tamil Nadu Debt Relief Laws (Amendment] Act, 1978 (Tamil Nadu Act 2 of 1978). The words "two years were earlier substituted by section 2 (6) of the Tamil Nadu Debt Relief Laws (Second Amendment) Act, 1977 (Tamil Nadu Act 1 of 1977), for the words "one year and six months" which in turn were substituted for the words "one year" by section 2 (b) of the Tamil Nadu Debt Relief Laws (Amendment) Act, 1977 (President's Act 3 of 1977)- 1976 : President's Act 151 Indebted Agriculturists 547 (Temporary Relief) (2) On application made by the defendant or the respondent or by all the defendants or all the respon- dents, as the case may be, the stay effected by sub-section (1) in a suit or application shall be dissolved and the suit or application shall be proceeded with from the stage which had been reached when further proceedings in the suit or the application were stayed. 5. (1) In computing the period of limitation or limit Exclusionof of time prescribed for a suit for the recovery of a debt time for or an application for the execution of a decree passed in limitation. such suit, the time during which the institution of the guit or the making of application was barred by section 3 or during which the plaintiff or his predecessor-in-title, believing in good faith that section 3 applied to such suit or such application, refrained from instituting the Guit or making the application, shall be excluded. Explanation.-"Good faith" shall have the meaning assigned to it in clause (22) of section 3 of the General Clauses Act, 1897 (10 of 1897). (2) Where in a suit or an application in which the question of exclusion of time under sub-section (1) arises, the defendant or the respondent, or one of the defendants or respondents, with respect to whom the question is raised, would have been an agrlculturist but for the fact that in the year 1971-72,1972-73,1973-74, or 1974--75 he had been assessed to Income-tax under the Income-tax Act, 1961 (43 of 1961), or to agricultural income-tax under the Tamil Nadu Agricultural Inco me-Tax Act, 1955 (TamilNadu Act V of 1955), or sales tax under the Tamil Nadu General Sales Tax Act, 1959 (Tamil Nadu Act 1 of 1959), or under the Central Sales Tax Act, 1956 (74 of 1956), it shall be conclusively presumed that, in refraining from institutlng the suit or making the applica- tion, the creditor believed in gqod faith that such defen- dant or respondent was an agriculturist. 4 6. Every transfer of immqvable property by a debtor Effect of entitled to the benefit of sectlon 3 or sectlon 4, made on transfer of immovable 0, after the date of commencement of thl s Act and before prmY the debtor, 125-10-35~ 548 fndebted Agricultutists [1 6 : PrmidentSs Act l$ (Temporary Relief) 1 the expiry of l[two years and six months] from the said date shall, In any su~t or othbr procetdlng, wlth rcspect to such transfer, be presumtd, unt~l the conlrary 1s provcd, to have been made with lntcnt to deftat or delay the creditors of the transferor. I to override 7. The provisions of this Act ;hall have effect not- other laws, withstanding anything inconsistent lhcre with coneained contracts, etc. in the Tam11 Nhdu Cultiva~~ng Tenants Protection Act, 1955 (Tam11 Nadu ACL XXV of 1955), the Tamil Nadu Publlc Trusts (Rtgulation of Admlnlstration of Agricul- tural Lands) Act, 1961 (Tamil Nadu Act 57 of 19611, the Malabar Tenancy Act, 1929 (Tam11 Nadu Act XIV of 1930), the Tamil Ntdu Cultivating Tenants (Special P1~vis:ons) Act, 1968 (Tam11 Nadu Act 16 of 1 968), the Tam11 Nadu Culrivat lng Tenants Arrears of Rent (Relitf) Act, 1972 (Tamil Nadu Act 21 of 1972), or in the Code of Civil Proctdure, 1908 (5 of 19081, or in any other law for the time being in force, or any custom, usage or contract, or decree or order of a court or other authority. power to 8. (1) The State Government may make rules to make. rules. oany out the purposes of this Act. 42) All rules made under this Act shall be publihd in the Tamil Nadu Government Gazette, and unless they are expressed to come into force on a particular day, shall come into force on the day on whir& they are so publ~shcd. (3) Every rule made under this Act shall, as soon ae possible, after it is made, be placed on the table of both Houses of the Leg~slature and if, before the expiry of the session in which it is so placed or the next session, both Houses agree in making any modification in any such rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may 1 These words were substituted for the words "two years" by section 2 (c) of the Tamil Nadu Debt Relief Laws (Amendment) Act, 1978 (Tamil Nadu Act 2 of 1978). The words "two years" were earlier substituted by section 2 (c) of the Tam11 Nadu Debt Relief Laws (Second Amendment) Act, 1977 (Tamil Nadu Act 1 of 1977) for the words "one year and six months9', which in turn were subs- tituted for the words "one year" by section 2 (c) of the Tamil Nadu Debt Relief Laws (Ambndmt) Act, 1977 (President's Act 3 e f 1977). 1976 : President's Act 151 Indebted Agriczrlturists 549 (Temporary Relief). be; so however, that any such modification or annul- ment shall be without prejudice to the validity of any- thing previously done under that rule. 9. (1) The Tamil Nadu Indebted Agriculturists Repeal and (Temporary Relief) No. 2 Ordinance, 1976 (Tamil Nadu saving. Ordinance 7 of 1976), is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corres- ponding provision of this Act. 1976: @resident's Act 461 Debt Relief Laws 635 (Amendment) I PRESIDENT'S ACT NO. 46 OF 1976.* THE TAMIL NADU DEBT RELIEF LAWS (AMEND- MENT) ACT, 1976. [Received the assent of the President on the 29th December 1976, Jirst published in the Tamil Nadu Government Gazette Extraordinary on the 29th December 1976 (Margazhi 15, Nalc (2007-Tiruvalluvar Andu)).] Enacted by the President in the Twenty-seventh Year of the Republic of India. I An Act to amend the Tamil Nadu Debt Reiief Laws. In exercise of the powers conferred by section 3 of the Tamil Nadu State Legislature (Delegation of Powers) Act, 1976 (41 c.f 1976), the President is pleased to enact as follows :- 1. This Act may be called the Tamil Nadu Debt short titre. Relief Laws (Amendment) Act, 1976. 2. [The amendment made by this section has already been incorporated in the principal Act, namely, the Tamil Nadu Indebted Agriculturists (Temporary Relief) Act, 1976 (President's Act 15 of 1976).] 3. [The amendment made by this section has already been incorporated in the principal Act, namely, the Tamil Nadu Indebted Persons (Temporary Relief) Act, 1976 (President's Act 16 of 1976).] 4. [The amendment made by this section has already been incorporated in the principal Act, namely, the Tamil Nadu Debt Relief Act, 1976 (President's Act 31 of 1976).] * For Reasons for the enactment, See Tamil Nadu Government Gazette Exttaordlnary, dated the 29th December 1976, Part Iv- Section 2, Page 354. 656 Beat ReNej'Laws 11976: President's Act 46 (Amendment) ~x~l~ioo of 5. (1) Where, on or after the 15th day of January, tim: for 1976, but before the date of publication of this Act in the li.mitati?n and Tamil Nadu Government Gazette, any suit for the recovery d~ssolutlon of stay of procee- of any amount towards any liability incurred or arising dings in respect under any chit, the bye-laws of which have been registered of ce~tain sr~ts under the Tamil Nadu Chit Funds Act, 1961 (Tamil Nadu and appllca- Act 24 of 1961) c3uld have been instituted or any applica- tions. tion for the execution of a decree passed in any such suit could have been made but for the fact that the insti- tution of the suit or the making of, the application was barred by section 3 of the Tamil Nadu Indebted Agricul- turists (Temporary Relief) Act, 1976 (President's Act 15 of 1976), or by section 4 of the Tamil Nadu Indebted Persons (Temporary Relief) Act, 1976 (President's Act 16 of 1976), as the case may be, then, in computing the period of limitation or limit of time prescribed for such suit or application, the period commencing on and from the 15th day of January 1976, and ending with the date of publication of this Act in the Tamil Nadu Government Gazette shall be excluded. I I (2) Where any proceedings in any of the suits or applications of the nature mentioned in sub-section (1) were stayed by sub-section (1) of section 4 of the Tamil Nadu Indebted Agriculturists (Temporary Relief) Act, 1976 (President's Aci 15 of 1976), or by sub-section (1) of secion 5 of the Tamil Nadu Indebted Persons (Temporary Relief) Act, 1976 (President's Act 16 of 1976), as the case may be, the stay effected in respect of such proceedings by sub-section (1) of ihe said section 4 or by sub-sect ion (1) of the said section 5, as the case may be, shall stand dis- solved and such suit or application shall be proceeded with from the stage which had been reached when further pro- ceedings in such suit or application were stayed. Removal of doubts. 6. (1) Any liability incurred or arising under any chit, the bye-laws of which have been registered under the Tamil Nadu Chit Funds Act, 1961 (Tamil Nadu Act 24 of 1961), shall be deemed never to have been discharged, every suit or other proceedings (including appeal, revision, attachment or execution proceeding) pending at the commencement of the Tamil Nadu Debt Relief Act, 1976 (President's Act 3 1 of i976), (hereinafter referred to as the said Act) against any debtor for the recovery of any debt in respect of any such liability (including interest, if any) shall be deemed never to have abated, and everymortgage executed by the debtor in respect of such liability in favour I ' ifid : presidentis Act 461 bebt Belief taws 631 (Amendment) of the creditor shall be deemed never to have been redeemed and the mortgaged property shall, be deemcd never to have been released in favour of such debtor under section 4 of the said Act, and any suit for the recovery of any amount liable under the chit from any debtor and any application for the execution of a decree passed in any such suit may be instituted or made, as if the said Act as amended by section 4 of this Act was in force at the relevant time. (2) Every proceeding instituted under the provisions of the said Act, in respect of such liability as is referred to in sub-section (1) and pending before the Tahsildar or other authority on the date of publication of this .Act in the Tamil Nadu Government Gazette shall abate. (3) Nothing contained in this section shall be deemed to invalidate any proceeding in whtch the order passed has been executed or satisfied in full before the date of publication of this Act in the Tamil Nadu Government Ohzette. I 662 Debt Relief Law.: (Second 11977 : T.N, Act 1 Amendment) TAMIL NADU ACT NO. P OB' 1977. THE TAMIL NADU DEBT RELIEF LAWS (SIIC9ND AMENDMk NT) ACT, 19'17. f !?rce;ved the as:,ent oJ" the Trice-Presiitlent actizg trs Pre~i- dei~t or the 13th July 1977,ffirst published in the Tamil Nadu Gokerninent Gazette Extraordinary on the 13th July 1977 (Ani 29. Pinkula (2008-Tiruvnl1uvr;r Andu)).] An Act further to amend the Tamil Nadu Debt Relief Laws. BE it enacted by the Legislature of the State of Tamil Nadu in the Twenty-eighth Year of the Republic of India as follows :- Short title. 1. This Act may be called the Tamil Nadu Debt Relief Laws (Second Amendment) Act, 1977. a. [The amendments made by this section have already been incorporated in the ~rincipal Act, namely, the Tamil Nadu Indebted Agriculturists (Temporary Relief) Act, 1976 (President's Act 15 of 1976).] 3. [The amendments made by this section have atready been incorporated in the principal Act, namely, the Tamil Nadu Indebted Persons (Temporary Relief) Act, 1976 (President's Act 16 of 1976).] I! Amendment of 14. In the Tamil Nadu Pawnbro ers Act, 1943 (Tamil Tamil Nadu Act Nadu Act XXIII of 1943), in section 12-A, in sub-section 1943* (I), in clause (ii), for the figures, letters and words "15th day of July, 1977", the figures, letters and words "15th d?y of January, 1978" shall be substituted. I! 658 Debt Relief. Laws [1977: President's Act 9 (Amendment) d PRESIDENT'S ACT N .3 OF 1977." THE TAMIL NADU DEBT RELIEF LAWS (AMEKDMENT) ACT, 1977. [Received the assent of the President on the 12th January 1977, first published in the Tamil Nadu Government Gazette Extraordinary on the 12th January 1977 (Marparhi 29, Nala (2007-Tiruvalluvar Ar?dzl)).l Enacted by the President in the Twenty-seventh Year of the Republic of India. An Act further to amend the Tamil Nadu Debt Relief Laws. In exercise of the powers conferred by section 3 of the Tamil Nadu State Legislature (Delegation of Powers) Act, 1976 (41 of 1936), the President is pleased to enact as follows:- short title. 1. This Act may be called tie Tamil Nadu Debt Relief Laws (Amendment) Act, 1977. a. [The amendments made by this section have already been incorporated in the principal Act, namely, the Tamil Nadu Indebted Agriculturists (Temporaqy Reli~f) Act, 1976 (President's Act 15 of 1976).] 3. [The amendments made by this section have already been incorporated in the principal Act, namely, the Tamil Nadu Indebted Persons (Temporary Relief) Act, 1976 (Pre- sident's Act 16 of 1976).! amendmeat of \ 4. In the Tamil Nadu Pawnbrokers Act, 1943, in sec- Tamil Nadu tion 12-A, in sub-section (I), in clause (ii), for the figures, Act 1943. =I1 Of letters and words "15th day of January, 1977", the figures, letters and words "15th day of July, 1977" shall be subs- . . - - . . , - - -- - - .L *For Reasons' or the enactment, see Tamil Nadu Government Gazette ~xtraordinary, dated the 12th January 1977, Part IV-Set. 00n 2,Pages 11-12. I i978 : PA. ~ct 21 ~ebr kelief taws (~mendnzent) 669 % I TAMIL NADU ACT NO. 2 OF 1978.* THE TAMIL NADU DEBT RELIEF LAWS (AMEND- MENT) ACT, 1978. [Received the assent of the President on the 12th January 1978, Jirst published in the Tamil Nadu Government Gazette Extraordinary on the 12th January 1978 (Margazhi 28, Pinkala (2008--Tiruvalluvar dndu).] An Act fnrther to amend the Tamil Nadu Debt Relief Laws. BE it enacted by the Legislature cf the State of Tamil Nedu in the Twcnty-eighth Year of the Republic cf India as follows :- 1. This Act may be cblled the Tamil Nadu Debt short title. Relicf Laws (Amcndmcnt) Act, 1978. 2. IThe amendments made by this section have already been incorporated in the principal Act, namely, the Tamil Nadu Indebted Agriculturists (Temporary Relief) Act, 1976 (President's Act 15 of 1976).] 3. [The amendments made by this section have already been incorporated in the principal Act, namely, the Tamil Nadu Indebted Persons (Temporary Relic f) Act, 1976 (President's Act 16 of 1976). ] 4. In the Tamil Nadu Pawnbrokers Act, 1943 (Tamil Amendmeat of Nadu Act XXIII of 1943), in s~ction 124, in sub-section Tamil Nadu ~ct (I), in clause (ii), fcr the fig~lres, letters and words "15th XxIII of 1943. day of January 1978"s the figures, letters and words "15th day of July 1978" shall be substituted. - * For Statement of Objects and Reasons, see Tamil Nadu Governq ment Gazette Extraordinary, dated the 2nd January 1978, Part Iv- Section 1, Pages 2-3. iH8: T.N. Act 241 bebt R~lief Laws am ( Seco~d Amendment) TAMIL NADU ACT NO. 27 OF 1978.* THE TAMIL NADU DEBT RELIEF LAWS (SECOND AMENDMENT) ACT, 1978. [Received the assent of the President on the 8th June 1978, jirst published in the Tamil Nadu Government Gazette Extraordinary on the 13th June 1978 (Vaikasi 30, Kalayukti (2009-Tiruvalluvar Andu)).] An Act further to amend the Tamil Nadu Debt Relief Laws. , B~it enacted by the Legislature of the State of Tamil Nadu in the Twenty-ninth Year of the Republic of India as follows :- 1. This Act may be called the Tamil Nadu Debt ReliefShort title. Laws (Second Amendment) Act, 1978. a. [The amendment made by thissection has been incorpo- rated in the principal Act, namely, the Tamil Nadzi Indebted Agriculturists (Temporary Relief) Act, 1976 (President's Act 15 of 1976).] 3. [The amendment made by this section has been incorpo- rated in the principal Act, namely, the Tamil Nadu Tndebted , Persons (Temporary Relief) Act, 1976 (President's Act 16 1 of 1976).] I 4. [The amendment made by this section has been - incorporated in the principal Act, namely, the Tamil Nadu Debt Relief Act, 1976 (President's Act 31 c f 1976),] 5. (1) Where, on or after the 15th day of January 1976, Exclusion of but before the date of publication ofthis Act in the ~a~ilt!~~ for limits- Nadu Government Gazette, any suit for the recovery of any ~~~o~~~i~~' sum due to any company which is declared to be a Nidhi pf proceedings or Mutual Benefit Society under sub-section (I) of section In respect of 620-A of the Companies Act, 1956 (Central Act 1 of 1956), suits could have been instituted or any application for the execu- and appi.catiOns. tion of a decree passed in any suit could have been made * For Statement of Objects and Reasons, see Tamil Nadu Govern- ment Gazette Extraordinary, dated the 31st March 1978, Part IV- Section I, Pages 343-344. but for the fact that the institution ofthe suit or the making of the application was barred by section 3 of the Tamil Nadu Indebted Agriculturists (Temporary Relief) Act, 1976 (President's Act 15 of 1976), or section 4 of the Tamil Nadu Indebted Persons (Temporary Relief) Act, 1976 (President's Act 16 of 1976), as the case may be, then, in computing the period of limitation or limit of time pres- cribed for such suit or application, the period commencing . on and from the 15th day of January 1976 and ending with the date of publication of this Act in the Tamil Nadu Government Gakette shall be excluded. (2) Where any proceedings in any of the suits or applications of the nature mentioned in sub-section (1) were stayed by sub-section (1) of section 4 of the Tamil Nadu Indebted Agriculturists (Temporary Relief) Act, 1976 (President's Act 15 of 1976), or of section 5 of the Tamil Nadu Indebted Persons (Temporary Relief) Act, 1976 (Preisdents' Act 16 of 1976), as the case may be, the stay effected in respect of such proceedings by sub-section (1) of the said section 4 or 5, as the case may be, shall stand dissolved and such suit or application shall be pro- ceeded with from the stage which had been reached when further proceedings in such suit or application were stayed, ~e~~~~l of 6. (1) Any liability in respect of any sum due to any doubts. company which is declared to be a Nidhi or Mutual Benefit Society under sub-section (1) of section 620-A of the Com- panies Act, 1956 (Central Act 1 of 1956), shall be deemed never to have been discharged, every suit or other proceed- ings (including appeal, revision, attachment or execution proceedings) pending at the commencement of the Tamil Nadu Debt Relief Act, 1976 (President's Act 3 1 of 1976) (hereinafter referred to as the said Act) against any debtor for the recovery of any debt in respect of any such liability (including interest, if any) shall be deemed never to have abated, every movable property pledged by a debtor in respect of such liabihty in favour of such company shall be deemed never to have been released in favour of such I debtor and every mortgage executed by the debtor in respect of such liability in favour of such company shall be deemed never to have been redeemed and the mortgaged property shall be deemed never to have been released in favour of such debtor, under section 4 of the said Act, and any suit for the recovery of any sum due to such company from any debtor and any application for the execution of a decree passed in any Such suit may be instituted, or made, as if the said Act, as amended by section 4 of this Act, was m force at the relevant time. I (300 bebt Relief Laws [lMS: T.N. Act 29 (Second Amendment) iP78 : T.N. Act 371 ~ebt ~elief hws 80i (Second Amendment) (2) Every proceeding instituted under the provisions of the said Act, in respect of such liability as is referred to in sub-section (1) and pending before the Tahsildar or other authority on the date of publication of this Act in the Tamil Nadu Government Gazette shall abate. (3) Nothing contained in this section shall be deemed to invalidate any proceeding in which the order passed has been executed or satisfied in full before the date of publica- tion ofthis Act in the TamilNadu Government Gazette.