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

State of Tamilnadu - Subsection

Section 9A(4)(ii) in Tamil Nadu 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 section 8 [* * *] [The expression 'or 9' was omitted by section 9(i) of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973).] read with section 12 or under section 13, as the case may be;