Section 9(10)(a) in Tamil Nadu Debt Relief Act, 1979

[Cites 0, Cited by 0] [Section 9(10)] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(10)(a) in Tamil Nadu Debt Relief Act, 1979

(a)where, during the period on and from the 1st March 1972 and before the 14th day of July 1978, the mortgagee or any of his successors-in-interest has transferred either wholly or in part the mortgagee's right in the property bona fide and for valuable consideration, then, the provisions of sub-sections (1) to (9) shall apply to such mortgage and, for purposes of sub-sections (3) to (9), the period during which the last transferee was in possession of the property shall alone be taken into account:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 9(10)(a) in Tamil Nadu Debt Relief Act, 1979