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

State of Andhra Pradesh - Subsection

Section 9A(8) in Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938

(8)The mortgagor shall not be entitled to redeem a mortgage under sub section (2) or obtain possession of the mortgaged property by virtue of sub section (5) (a), unless he pays to the mortgagee the cost of the improvements, if any, effected by him to the mortgaged property