Section 9A(3)(ii) in Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938

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State of Andhra Pradesh - Subsection

Section 9A(3)(ii) in Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938

(ii)where any interest on the principal amount secured by the mortgage or any portion thereof has been stipulated for, in addition to the usufruct from the property, the arrears of such interest as scaled down under section 8 or 9 read with section 12, or under section 13, as the case may be; and

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State of Andhra Pradesh - Subsection

Section 9A(3)(ii) in Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938