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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(2)(v) in The Hyderabad Agricultural Debtors Relief Act, 1956

(v)the Court may pass an order for the delivery of possession of any property notwithstanding any law or contract to the contrary;
(vi)the rate of interest shall not exceed 6 per cent, per annum or such less rate as may be notified in this behalf by the Government or the rate agreed upon between the parties when the debt was originally incurred or the rate allowed by the decree in respect of such debt, whichever is the lowest.