Section 9(9)(a) in Tamil Nadu Debt Relief Act, 1979

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State of Tamilnadu - Subsection

Section 9(9)(a) in Tamil Nadu Debt Relief Act, 1979

(a)

(i)Except in cases falling under sub-section (5)(a), where the mortgaged property or, as the case may be, the portion thereof, in the possession of the mortgagee has been leased back to the mortgagor by the mortgagee, the rent due to the mortgagee under the lease (after deducting from such rent any revenue, tax or cess paid or payable by the mortgagee in respect of the property) shall be deemed to be the interest on the mortgage debt or the portion thereof attributable to the portion of the property aforesaid and the provisions of section 8 read with section 12, shall apply to the entire debt.

(ii)Nothing contained in sub-section (3) or sub-section (4) shall apply to any debt falling under sub-clause (i).

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State of Tamilnadu - Subsection

Section 9(9)(a) in Tamil Nadu Debt Relief Act, 1979