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[Cites 0, Cited by 0] [Section 9A(5)] [Section 9A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9A(5)(a) in Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938

(a)Where the mortgagee has been in possession of the whole of the property mortgaged to him for an aggregate period of thirty years or more, then, notwithstanding anything contained in sections 8,9,12 and 13, the mortgage debt shall be deemed to have been wholly discharged with effect from the expiry of the period of thirty years or where such period expired before the commencement of the Andhra Pradesh (Andhra Area) Agriculturists Relief (Amendment) Act, 1948, with effect from the commencement of that Act,
(i)if no interest has been stipulated for on the principal amount secured by the mortgage or any portion thereof, in addition to the usufruct from the property;
(ii)where such interest has been stipulated for, if no arrears of interest are due from the mortgagor; and
(iii)if no other sums or interest thereon are due to the mortgagee by the mortgagor in his capacity as such.