Section 9 in Andhra Pradesh (Andhra Area) Agriculturists Relief Rules
9.
(1)All suits and execution proceedings for the recovery from an agriculturist of the arrears of rent due from him to a landholder or an under tenure holder under the Andhra Pradesh (Andhra Area) Estates Land Act, 1908, [x x x x] which has accrued for the fasli year 1345 and prior faslis, whether solely or in combination with the arrears of rent which has accrued for fasli 1346 or 1347 or both, pending on the 21st June, 1938, or instituted thereafter, shall stand stayed until the 30th September, 1938, or if the rent for fasli 1347 is paid on or before the 30th September, 1938, until the 30th September, 1939:Provided that nothing in this sub rule shall be deemed to deprive the agriculturist of any remedy or relief which may be available to him in any such suit or proceeding.Explanation 1. - In this sub rule, the expression "execution proceeding" shall include the sale of an agriculturist s holding under the provisions of Chapter VI of the A P (AA) Estates Land, Act, 1908Explanation 2. - In this sub rule, the expression "fasli year" and "fasli" shall have the same meaning as in section 15 of the Act.(2)All suits and execution proceedings stayed under sub rule (1) shall after the 30th September, 1938, or the 30th September, 1939, as the case may be, proceed, subject to the provisions of the Act, form the stage which had been reached at the time when the were so stayed.
