13A. Rate of interest payable by certain persons on debts.
- Where a debt is incurred by a person who would be an agriculturist as defined in section 3 (ii) but for the operation of proviso (B) or proviso (C) to that section, the rate of interest applicable to the debt shall be the rate applicable to it under the law, custom, contract or decree of court under which the debt arises or the rate applicable to an agriculturist under section 13 whichever rate is less 14. Section of share of debt in particular cases:- Notwithstanding anything contained in section 3 (ii) and subject to the provisions of sections 5 and 6, where in a Hindu family, whether divided or undivided, some of the members liable in respect of a family debt are not agriculturists, while others are agriculturists the creditor shall, notwithstanding any law to the contrary, be entitled to proceed -(a)against the non agriculturist member or members and his or their share of the family property, to the extent only of his or their proportionate share of the debt; and(b)against the agriculturist member or members and his or their share of the family property, to the extent only of his or their proportionate share of the debt which shall be scaled down in accordance with the provisions of this Act
