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State of Tamilnadu - Section

Section 9 in Tamil Nadu Debt Relief Act, 1972

9. Exceptions.

- Nothing contained in section 7 shall affect,-
(i)any mortgage of the description referred to in sub-section (1) of section 8, except to the extent provided for in that section; or
(ii)any liability for which a charge is provided under section 55, clause (4), sub-clause (b) of the Transfer of Property Act, 1882 (Central Act IV of 1882).