Section 11 in The Rules Under Tamil Nadu Agriculturists Relief Act, 1938
11. [ [Original rule 11 was omitted by G. O. No. 2309, dated the 20th September 1943 and new Rule 11 was added by G.O. No. 4190, dated the 20th September 1951.]
For the purposes of section 9-A of the Act, the proportion between the principal amount secured by the mortgage and "the portion thereof which is attributable to the portion of the property in the possession of the mortgagee shall be the same as that between the market value of the entire mortgaged property at the date of the mortgage and the market value of the portion of the property in the possession of the mortgagee at that date.]Rules Relating to Applications to Civil Courts for Scaling down of Non-Decreed DebtsIn exercise of the powers conferred by sub-section (1) and clauses (b) and (c) of sub-section (2) of section 28 of the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order 1969.] AgriculturistsRelief Act, 1939 [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order 1969.] Act IV of 1938), His Excellency the Governor of Tamil Nadu is hereby pleased to make the following rules:-
