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[Cites 0, Cited by 0] [Section 9(9)] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(9)(b) in Tamil Nadu Debt Relief Act, 1979

(b)In cases falling under sub-section (5)(a), where the property has been leased back to the mortgagor by the mortgagee, nothing contained in that subsection shall affect the right of the mortgagee to recover any rents due to him under the lease for any period before the date on which the mortgaged debt is deemed to have been wholly discharged by virtue of that sub-section, if such rents have not become barred by limitation under any law for the lime being in force.