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[Cites 0, Cited by 0] [Section 9A(6)] [Section 9A] [Entire Act]

State of Tamilnadu - Subsection

Section 9A(6)(ii) in Tamil Nadu Agriculturists Relief Act, 1938

(ii)the balance of the debt not attributable to such portion of the property as scaled down under section 8 [* * *] [The figure '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; and