Section 9A(11) in Tamil Nadu Agriculturists Relief Act, 1938
(11)Where the equity of redemption in the property subject to the mortgage belonged to, or devolved on, two or more persons and any one of them or any person claiming under any one of them has, during the period referred to in [clause (a) of sub-section (10)] [Substituted for the expression 'sub-section (10), clause (ii)(a)' by section 9(v) of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973).], redeemed the entire mortgage, nothing contained in this section shall affect the rights or the reliefs to which the person redeeming the mortgage might be entitled to under any other law for the time being in force as against the other persons aforesaid.
