Section 9(5)(b) in Tamil Nadu Debt Relief Act, 1979

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State of Tamilnadu - Subsection

Section 9(5)(b) in Tamil Nadu Debt Relief Act, 1979

(b)Where the mortgagee has been in possession of the whole of the property mortgaged to him for an aggregate period of ten years or more, then, in cases not governed by clause (a), the mortgagor shall not be entitled to redeem the mortgage, unless he pays to the mortgagee-

(i)the arrears of interest stipulated for in addition to the usufruct from the property, as scaled down under section 8 read with section 12; and

(ii)all other sums due to the mortgagee by the mortgagor in his capacity as such and referred to in sub-clause (iii) of clause (a) together with any interest due thereon.

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State of Tamilnadu - Subsection

Section 9(5)(b) in Tamil Nadu Debt Relief Act, 1979