Section 13A in Tamil Nadu Agriculturists Relief Act, 1938
13A. [ Rate of interest payable by certain persons on debts. [Inserted by section 9 of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1948 (Tamil Nadu a Act XXIII of 1948)]
- Where a debt is incurred by a person who would be an agriculturist as defined in section 3(ii), but for the operation of proviso (B) or proviso (C) to that section, the rate of interest applicable to the debt shall be the rate applicable to it under the law, custom, contract or decree of Court under which the debt arises or the rate applicable to an agriculturist under section 13, whichever rate is less.]
