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[Cites 0, Cited by 0] [Section 9A(4)] [Section 9A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9A(4)(ii) in Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938

(ii)Where any interest has been stipulated for in addition to the usufruct from the property, the arrears of interest on the portion of the principal amount referred to in clause(i) such arrears being scaled down under Sec 8 or 9 read with Sec 12 or under Sec 13, as the case may be;