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State of Tamilnadu - Section

Section 10 in Tamil Nadu Debt Relief Act, 1972

10. Where a debt payable by any debtor includes any provision as sum decreed as costs by any Court, or sums lawfully expended by a mortgagee or other person in order to preserve the property mortgaged, such sum or sums shall be recoverable in addition to the sum recoverable under the provisions of section 7.