Section 11 in Tamil Nadu Agriculturists Relief Act, 1938
11. Provision as to costs, etc., in certain cases.
- Where a debt payable by an agriculturist includes any sum decreed as costs by any Court, or sums lawfully expended by a mortgagee or other person in order to preserve the property mortgaged, such sum or sums shall be recoverable in addition to the sum recoverable under the provisions of [section 8] [Substituted for the expression 'sections 8 and 9' by section 11 of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973).].
