Section 8(6)(ii) in Tamil Nadu Debt Relief Act, 1972

[Cites 0, Cited by 0] [Section 8(6)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(6)(ii) in Tamil Nadu Debt Relief Act, 1972

(ii)the balance of the debt not attributable to such portion of the property as scaled down under section 7, read with section 11, or under section 12, as the case may be; and

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State of Tamilnadu - Subsection

Section 8(6)(ii) in Tamil Nadu Debt Relief Act, 1972