Section 9A(5)(b) in Tamil Nadu Agriculturists Relief Act, 1938

[Cites 0, Cited by 0] [Section 9A(5)] [Section 9A] [Entire Act]

State of Tamilnadu - Subsection

Section 9A(5)(b) in Tamil Nadu Agriculturists Relief Act, 1938

(b)Where the mortgagee has been in possession of the whole of the property mortgaged to him for an aggregate period of thirty years or more, then, in cases not governed by clause (a), the mortgagor shall not be entitled to redeem the mortgage unless he pays to the mortgagee-

(i)the arrears of interest stipulated for in addition to the usufruct from 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

(ii)all other sums due to the mortgagee by the mortgagor in his capacity as such and referred to in sub-clause (iii) of clause (a) together with any interest due thereon.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 9A(5)(b) in Tamil Nadu Agriculturists Relief Act, 1938