23B. Modifications in the application of section 23A to certain cases.
- The provisions of section 23A shall apply to a judgment debtor claiming to be entitled to the benefits of the Andhra Pradesh (Andhra Area) Agriculturists Relief (Amendment) Act, 1950, subject to the modification that for the reference to the Andhra Pradesh (Andhra Area) Agriculturists Relief (Amendment) Act 1947, a reference to the Andhra Pradesh (Andhra Area) Agriculturists Relief (Amendment) Act, 1950 and for the reference to the 30th September, 1947, a reference to the 25th April 1950 shall be substituted.
