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Keyword(s):
Agricultural Land, Agriculturist, Debt, Pay, Suit
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420 Indebted Agricufturists [I95 : T.N. Act $0 (Temporary Relief) I
TAMIL NADU ACT NO. 10 OF 1975.*
THE TAMIL NADU INDEBTED AGRICUL-
TURISTS (TEMPORARY RELIEF) ACT, 1975.
[Received the assent of the President on the 2nd April
1975, jirst published in the Tamil Nadu Government Gazette Extraordinary on the 3rd April 1975 (Panguni 20, Anantha (2006 -Tiruvalluvar Andu)).]
An Act to provide temporary relief to indebted agri- culturists.
WHEREAS there has been widespread drought; AND WHEREAS the agriculturists have borrowed debts and may, if freed for a time from the pressure of creditors, be enabled to reha.bilit~te themselves ; AND WHEREAS it is in the interests of the general public that, at the present lime, agriculturists be sp?.red the distractions and expenditure involved in litipalion launched by their creditors, in order that the ma.ximum possible zdvantage may result to the State in the matter of production of food crops;
BE it enacted by thc Legislature of the St-te of Tamil N: du in the Twenty-sixth Year of the Republic of India as follows :-
Short title, 1. (1) This Act may be called the Tamil Nadu extent and Indebted Agriculturists (Temporary Relief) Act, 1975. commence-
ment. (2) I t extends to the whole of the St& of Tamil Nadu.
(3) It shall be deemed to have come into force on the 16th January 1975.
Dgnitions, 2. In this Act, unless the context otherwise requires-
(a) c~gricultural Imd' means land uscd for a.gricu1- ture or horticulture, not being land appurtenaxt to a residential building:
I (b) 'agriculturist' meens a person who owns an
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interest in agricultural :and, and who, by reason of such interest, is in possession of such land or is in receipt of * For Statement of Objects and Reasons, see Tamil Nadu Govern-
ment Gazette Extraordinary, dated the 8th March 1975, Part IV-
Section 1, Page 67.
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1975 : T.N. Act 101 Indebted Agrioul turists 421 (Temporary Relief)
the rents or profits thereof and shall include a lessee; but shall not inclube-
(i) a firm registered under the Indian Partnership Act, 1932 (Central A d IX or 193 .), or a company as defined in the Companies Act, 1956 (Ctnlral Act 1 of 1956), or a corporation formed in pursuance of an Act of Parliament of the United Kingdom or of any specie1 Indian lzw, or
(ii) any person who was asscssed to income-tax undcr the Income-tax Act, 1961 (Central Act 43 of 1961) or to agricultural income-tbax under the Tamil Nadu Agricultural Income-tax Act, 1955 (Tamil Nadu Act V of 1955) or to sales-tax und< r the Tamil Nadu General Sales Tdx Act, 1959 (Tamil Nadu Act 1 of 1959), or under the Central Sales Tax Act, 1956 (Central Act 74 of 1956) in any of the years 1971-72, 1972-73, 1973-74. Explanation.-Where a joint Hindu family or a tarwad, tavazh i , kutumba or kavaru is an 2,griculturist, every co-parcener or member of the tarwad, tavazhi, kutumba or kavaru, as the case may be, shall bc deemzd to be an agriculturist, provic'cd that he has not been assessed to incoms-tax or agricultural inccme-t::x or sales-tax in any of the years 1971-72, 1972-73, 1973-74; 1 (c) ' debt' means any sum of money which a person is liable to pay under a contract (express or impli~d) for consid.:ration received and includes rent in cash or kind which a person is liable to p-.y or deliver in respect of the lawful use and occupation of agricultural land.
Explanation I.--For the purpose of this cl~.use,
6' ltnt " in rt lat ian to :-.gricul!ural land shall mean rent accrued due for the fasli yt ar cnding with t hc 30th June 1974 and for any pr~vio us fasli year.
Explanation 11.-It is immaterial that the sum or produce is recoverable only by sale of prop-rty 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 f,-mily or the ka.ranavan of the tarwad or tavazhi or the yajaman of the kutumba or kavaru of which such person was or is a member.
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122 Indebted Agricu/turists [I915 : T.N. Act 16 (Temporury aelie,f)
Exception.-'Debt' does not include-
(i) rent or compensation for the use and occupation of house property ; I
(ii) rent or compensation foi the use and occupation of immovable property (not being house property or agricultural land) accrued due after the date of the com- mencement of this Act; I
(iii) any liability arising oud of a breach of trust ;
(iv) any liability in respect of maintenance;
(v) any sum payable to the State 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 September 1974;
(vii) wages or remuneration due as salary, or otherwise for service rendered : I
(viii) any liability in respectlof any sum due to-
(A) any banking company to which the Banking Regulation Act, 1949 (Central Act X of 1949) applies ;
(B) the State Bank of India constituted under the State Bank of India Act, 1955 (Central Act XXIII of 1955) 1
(C) any subsidiary bank as defined in clause (k) of section 2 of the State Bank of India (Subsidiary %inks) Act, 1959 (Central Act 38 of 1959) ;
(D) any corresponding new bank as defined in clause (d) of section 2 of the Banking Companies (Acqul- sition and Transfer of Undertakings) Act, 1970 (Central Act 5 of 1970) ;
i (E!) the Agricultural Re-fin nce Corporation Limited, a company incorporated under the Companies Act, 1956 (Central Act 1 of 1956) ;
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1975 : T.N. Act 101 indebted Agriculturtsts 428 (Tempor~ry Relief)
(F) any other financial institution notified by the State Government in the Tamil Nadu Government Gazette ;
(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 application or
u, application for revision or review.
3. No suit for the recovery of a debt shall be instituted, Bar of suits md
no application for the execution of a decree for payment applications.
of money passed in a suit for the recovery of a debt shall be made, and no suit or applicction 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 before the expiry of a year from the date
of the commencement of this Act. Explanation I.-'Suit' does not include a claim to a set-off made in a suit instituted by an agriculturist.
Explanation II.-Where a debt is payable by an agri- culturistjointly or jointly and severally with a non-agri- culturist, no suit or application of the nature mentioned in this section shall be instituted or made either against the non-agriculturist or again st the agrjculturiet before the expiry of the period mentioned in this section.
Explanation IU.-A suit shall be deemed to be a suit for the recorery 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 passed in such suit notwithstanding that othcr 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.
4. (1) All further proceedings in suits and applications Stay of proceed-
of the nature mentioned in section 3 in which relief is ings. claimed against an agriculturist, not being proceedings for the amendment of pleadings or for the addition, sub- stitution, 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 a year from the date of the
commencement of this Act :
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424 Indebted ~griculfur is$ I1975 : T.N. Act 1' (Temporary Re1 ief)
Provided that, in regard to property under attachment, 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 preser- vation are considered excessive.
(2) On application made by the defendant or the res- pondent or by all the defendants or all the respondents, 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 proceeding in the suit or the application were stayed.
Of 5. (1) In computing the period of limitation or limit t 11ne for limi- tat lon. of time prescribed for a suit for the recovery of a debt or an application for the execution of a decree passed in such suit, the time during which the institution of the suit or the making of the application was barred by section 3
of this Act, or during which the plaintiff or his predecessor- in-title, believing in good faith that section 3 of this Act applied to such suit or such application, refrained from instituting the suit or making the application, shall be excluded.
ExpZ&nation.-" good faith " shall have the meaning assigned to it in section 3 (22) of the General Clauses Act, 1897 (Central Act X of 1897).
(2) Where in a suit or an application in which the question of the 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 agriculturist but for the fact that in the year en ing 1971-72, 1972-73 or 1973-74 he had been assessed todi income-tax under the Income-tax Act, 1961 (Central Act 43 of 1961) or to agricultural income-tax under the Tamil Nadu Agri- cultural Income-tax Act, 1955 (Tamil Nadu 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 (Central Act 74 of 1956), it shall be conclusively presumed that, in refraining from instituting the suit or making the application, the creditor believed in good faith that such defendant or respondent was an agriculturist.
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1975 : T.N. Act 101 Indebted Agriculturists 425 (Temporary Relief)
6. Every transfer of immovable property by a debtor Effect of trans- entitled to the benefit of section 3 or section 4, made after ~ ~ ~ ~ ' ~ ~ ; the date of the commencement of this Act and before by *he debtor. the expiry of a year from the date of the commencement of this Act, shall, in any suit or other proceeding, with respect to such transfer, be presumed, until the contrary is proved, to have been made with intent to defeat or delay the creditors of the transferor.
7. The provisions of this Act shall have effect notwith- A C ~ to overrido standing anything inconsistent therewith contained in other laws,
the Tamil Nadu Cultivating Tenants Protection Act, co"t*acfs, etc. 1955 (Tamil Nadu Act XXV of 1955), the Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 196 1 (Tamil Nadu Act 57 of 1961), the Malabar Tenancy Act, 1929 (Tamil Nadu Act XIV of 1930), the Tamil Nadu Cultivating Tenants (Special Provisions) Act, 1968 (Tamil Nadu Act 16 of 1968), the Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1972 (Tamil Nadu Act 21 of 1972), or in the Code of Civil Procedure, 1908 (Central Act V of 1908), 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.
8. (1) The State Government may make rules to carry pouter to makc
out the purposes of this Act. rules.
(2) All rules made under this Act shall be published in the Tumil Nadu Government Gazette, and unless they are to come into force on a particular day shall Gome into force on the day on which they are so published.
(3) Every rule made under this Act shall, as soon as possible, after it is made, be placed on the table of both Houses of the Legi~lature and if, before the expiry of the session in which it is so plactd or the next session, both Houses agree in making any modification in any sllch rule or both Houses agree that tl e 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 be, so
however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
9. The Tamil Nadu Indebted Agriculturists (Tempo- Repeal. rary Relief) Ordinance, 1975 (Tamil Nadu Ordinance 1 of 1975), is hereby repealed.
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