Section 10(2) in Tamil Nadu Agriculturists Relief Act, 1938
(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).
