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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Goa - Subsection

Section 16(1)(c) in The Goa, Daman and Diu Debt Relief Act, 1980

(c)from the interest account,
(i)there shall be debited to the debtor all the interest amounts due and claimed by the creditor, from the date the principal amount was borrowed upto the date of the application, the revenue or taxes paid to the Government or to the local authority by the creditor on behalf of the debtor and such other amount lent by the creditor;
(ii)there shall be credited to the debtor, all the interest amounts paid to the creditor upto the date of the application, the revenue or taxes paid to the Government or to the local authority by the debtor on behalf of the creditor, the rent collected by the creditor through the utilisation of such income or rent on certain and specific immovable properties and such other amount paid to the creditor on account of the loan, provided that, for sufficient reasons to be recorded, such amount is acceptable to the Board as being so paid;
(iii)there shall be credited or debited, as the case may be, all the amounts paid as foro.