Section 10 in Tamil Nadu Agriculturists Relief Act, 1938
10. Exceptions.
(1)The provisions of section 8 shall not apply to any person who, though an agriculturist as defined in section 3(ii), did not on the 1st March 1972, hold an interest in, or a lease or sub-lease of, any land as specified in that section.(2)Nothing contained in section 8 shall affect-(i)[any mortgage of the description referred to in sub-section (1) of section 9-A, except to the extent provided for in that section;] [Substituted by section 5 of the Tamil Nadu Act XXIV of 1950 for clause (i) as amended by section 7 of the Tamil Nadu Act XXIII of 1948.](ii)any liability for which a charge is provided under section 55, clause 4, sub-clause (b) of the Transfer of Property Act; [* * *] [Word 'or' was omitted by section 10(ii)(b) of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973).](iii)Omitted by section 10(ii)(c) of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973).
