The Tamil Nadu Indebted Agriculturists and Indebted Persons (Special Provisions) Act, 1976

 
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The Tamil Nadu Indebted Agriculturists and Indebted Persons (Special 
Provisions) Act, 1976 
 
Act 17 of 1976 
 
 
 
 
 
 
 
 
Keyword(s): 
Agriculturist, Debt, Indebted Person, Interest 
 
1996 : President's Act 171 Indebted Agriculturists 554 
and Indebted Persons 
(Special Provisions), 
PRESIDENT'S ACT NO, 17 OF 1976." 
THE TAMIL NADU INDEBTED AGRICULTURISTS 
AND INDEBTED PERSONS (SPECIAL 
PROVISIONS) ACT, 1976. 
[Received the assent of the President on the 16!h April 1976, 
first published in the Tamil Nadu Government 
Gazit'e Extraordinary on the 17th April 1976 
(Chithirai 5 (Nala, 2007-Tiruvall~ivar Anndu)).l 
Enacted by the President in the Twenty-seventh Year 
of the Republic of India. 
An Act to make certain special provisions in respect of 
certain indebted agriculturists and certain indebted 
persons in the State of Tamil Nadu. 
In exercise of the powers conferred by section 3 of the 
Tamil Nadu State Legislature (Delegation of Powers) Act, 
1976 (41 of 1976), the President is pleased to enact as 
follows :- 
1. (lj This Act may be called the Tamil Nadu shorttitle 
Indebted Agriculturists and Indebted Persons (Special andextent. 
Provisions) Act, 1976. 
(2) It extends to the whole of the State of Tamil 
Nadu. 
2. In this Act, unless the context otherwise Definitions. 
requires,- 
(a) " agriculturist " means an agriculturist as 
defined in clause (b) of section 2 of the Tamil Nadu Indebted 
Agriculturists (Temporary Relief) Act, 1976; 
(b) " debt " means,- 
(i) in relation to an agriculturist, a debt as 
' defined in clause (c) of section 2 of the Tamil Nadu Indebted 
Agriculturists (Temporary Relief) Act, 1976. 
(ii) in relation to an indebted person, a debt as 
defined in clause (1) sf section 2 of the Tamil Nadu Indebted 
Persons (Temporary Relief) Act, 1976, but shall not include 
+For Reasons for the enactment, see Tamil Nadu Cove- 
Gazette Extraordinary, dated the 17th April 1976, Part IV-s&ion 
2, Pages 165-166. 
$38 Indebted Agriculturists [l 6 : President's Act 17 
and Indebted Persons 
(Special Provisions) 
4 
I i 
the debts and liabilities of an indebted person specified in 
section 3 of that Act ; 
(c) " indebted person " means an indebted person 
as defined in clause (2) of section 2 of the Tamil Nadu 
Indebted Persons (Temporary Relief) Act, 1976; 
(d) " interest" means any amount or other thing 
paid or payable in excess of the principal sum borrowed or 
pecuniary obligation incurred, or where anything has been 
borrowed in kind in excess of what has been so borrowed 
by whatsoever name such amount or thing may be called, 
and whether the same is paid or payable entirely in cash or 
entirely in kind or partly in cash and partly in kind and 
whether the same is expressly mentioned or not in the 
document or contract, if any. I 
~nterest not to 3. In respect of a debt due ob the 22nd day of July, 
aaNe dur!ng 1975 from an agriculturist or an indebted person, no 
rzPri interest shall accrue during the period commencing on the 
wtsn debts. 22nd day of July, 1975 and ending with the 15th day of 
January, 1976, but interest shall accrue in respect of any 
debt obtained by an agriculturist or an indebted person 
after the 22nd day of July, 1975. , 
I 
4. [The amendment made by this section has already 
been incorporated in the principal Act, namely, the Tamil 
Nadu Pawnbrokers Act, 1943 (Tamil Nadu Act XXIII of 
1943).] 
~ct to override 5. The provisions of this Act shall have effect not- 
other laws, withstanding anything inconsistent therewith contained contracts~ etc. in the Indian Contract Act, 1872 (9 of 1872), 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. 
Repeal and 6. (1) The Tamil Nadu Indebted Agriculturists 
savmg. and Indebted Persons (Special Provisions) No. 2 Ordinance, 
1976 (Tamil Nadu Ordinance 9 of 1976), is hereby repealed. 
(2) Notwithstanding such repeal, anything done or 
any action taken under the said Ordinance or under the 
Tamil Nadu Pawnbrokers Act, 1943 (Tamil Nadu 
Act XXIII of 1943), as amended by the said Ordinance shall 
be deemed to have been done or taken under the corres- 
ponding provision of this Act or, as the case may be, 
of the Tamil Nadu Pawnbrokers Act, 1943, as amended 

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