Section 6(2)(i) in Tamil Nadu Debt Relief Act, 1976

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(2)(i) in Tamil Nadu Debt Relief Act, 1976

(i)that the debtor is entitled to relief under section 4, shall pass an order releasing the mortgaged property' and grant a certificate of redemption in the prescribed form which shall be admissible as evidence of such redemption in any proceeding before any Court or other authority; or

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State of Tamilnadu - Subsection

Section 6(2)(i) in Tamil Nadu Debt Relief Act, 1976