Section 9A(10)(a) in Tamil Nadu Agriculturists Relief Act, 1938

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

State of Tamilnadu - Subsection

Section 9A(10)(a) in Tamil Nadu Agriculturists Relief Act, 1938

(a)Where, during the period after the 30th January 1948 and before the 1st March 1972, the mortgagee or any of his successors-in-interest has transferred either wholly or in part the mortgagee's right in the property bonafide and for valuable consideration, then, the provisions of sub-sections (1) to (9) shall apply to such mortgage and for purposes of sub-sections (3) to (9), the period during which the last transferee was in possession of the property shall alone be taken into account:

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State of Tamilnadu - Subsection

Section 9A(10)(a) in Tamil Nadu Agriculturists Relief Act, 1938