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[Cites 0, Cited by 0] [Section 25A(1)] [Section 25A] [Entire Act]

State of Tamilnadu - Subsection

Section 25A(1)(c) in Tamil Nadu Agriculturists Relief Act, 1938

(c)An order under clause (a) of sub-section (4) of section 19-A declaring the amount due to the creditor or declaring the debt to have been discharged;
(cc)[ An order under clause (b) of sub-section (4) of section 19-A dismissing the application on the ground that the debtor was not an agriculturist;]