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[Cites 0, Cited by 0] [Section 9(10)] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(10)(b) in Tamil Nadu Debt Relief Act, 1979

(b)notwithstanding anything contained in clause (a), where the mortgagee's interest in the property subject to the mortgage or any part of such interest belonged to, or devolved on, two or more persons and during the period aforesaid a partition has taken place among such persons, then, nothing contained in this section, except sub-sections (1) and (2), shall apply to the whole or such part of the interest, as the case may be.