Section 9A(3)(ii) in Tamil Nadu Agriculturists Relief Act, 1938

[Cites 0, Cited by 0] [Section 9A(3)] [Section 9A] [Entire Act]

State of Tamilnadu - Subsection

Section 9A(3)(ii) in Tamil Nadu Agriculturists Relief Act, 1938

(ii)where any interest on the principal amount secured by the mortgage or any portion thereof has been stipulated for, in addition to the usufruct from the property, the arrears of such interest as scaled down under section 8 [* * *] [The expression 'or 9' was omitted by section 9(i) of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973).] read with section 12, or under section 13, as the case may be; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 9A(3)(ii) in Tamil Nadu Agriculturists Relief Act, 1938