Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9A] [Entire Act] State of Andhra Pradesh - Subsection Section 9A(2) in Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938 (2)The mortgagor shall be entitled to redeem the whole of the property mortgaged, notwithstanding that the time, if any fixed in the mortgage deed for redeeming the mortgage has not arrived.
