Legal Document View

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

State of Andhra Pradesh - Subsection

Section 9A(9)(b) in Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938

(b)In cases falling under sub section (5) (a), where the property has been leased back to the mortgagor by the mortgagee, nothing contained in that sub section shall affect the right of the mortgagee to recover any rents due to him under the lease for any period before the date on which the mortgage debt is deemed to have been wholly discharged by virtue of that sub section, if such rents have not become barred by limitation under any law for time being in force.