Section 9A(9)(a) in Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938

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

State of Andhra Pradesh - Subsection

Section 9A(9)(a) in Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938

(a)

(i)Except in cases falling under sub section (5) (a), where the mortgaged property or, as the case may be, the portion thereof in the possession of the mortgagee has been leased back to the mortgagor by the mortgagee, the rent due to the mortgagee under the lease (after deducting from such rent any revenue, tax or cess paid or payable by the mortgagee in respect of the property) shall be deemed to be the interest on the mortgage debt or the portion thereof attributable to the portion of the property aforesaid and the provisions of section 8 or 9 read with section 12, or of section 13, as the case may be, shall apply to the entire debt

(ii)Nothing contained in sub section (3) or sub section (4) shall apply to any debt falling under sub clause (i).

Legal Document View

Unlock Advanced Research with PRISMAI

State of Andhra Pradesh - Subsection

Section 9A(9)(a) in Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938