(1)The provisions of sections 8 and 9 shall not apply to any person who, though an agriculturist as defined in section 3 (ii), did not on the 1st October, 1937, hold an interest in, or a lease or sub lease of, any land as specified in that section.(2)Nothing contained in sections 8 and 9 shall affect 197.(i)any mortgage of the description referred to in sub section (1) of section 9A, except to the extent provided for in that section;(ii)any liability for which a charge is provided under section 55, clause (4), sub clause (b) of the Transfer of Property Act; or(iii)any liability in respect of any sum due to any public company as defined in the Indian Companies Act, 1913 or to any scheduled bank as defined by section 2 (e) of the Reserve Bank of India Act, 1934, if the interest payable in respect of the liability is not more than nine per cent per annum.
