Section 9(3)(ii) in Tamil Nadu Debt Relief Act, 1979

[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(3)(ii) in Tamil Nadu Debt Relief Act, 1979

(ii)where any interest on the principal amount secured by the mortgage or any portion thereof has been stipulated for, in addition to the usufruct from the property, the arrears of such interest as scaled down under section 8 read with section 12; and

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State of Tamilnadu - Subsection

Section 9(3)(ii) in Tamil Nadu Debt Relief Act, 1979