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[Cites 0, Cited by 0] [Section 19A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19A(7) in Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938

(7)If the debtor pays into the Court the amount declared to be due under clause (a) of sub section (4) or the amount of decree granted under sub section (5) together with the costs, if any, ordered to be paid under sub section (6), the Court shall grant to the debtor a certificate that the debt has been discharged.