Section 11 in Andhra Pradesh (Andhra Area) Agriculturists Relief Rules
11.
For the purpose of section 9A of the Act, the proportion between the principal amount secured by the mortgage and the proportion thereof which is attributable to the portion of the property in the possession of the mortgagee shall be the same as that between the market value of the entire mortgage property at the date of the mortgage and the market value of the property at that dateAppendix FormAppendix BForm[See rule 5 (1) and 8 (2)]Form B[See rule 5 (1) and 8 (2)]Certificate granted under rule 5 (1) of the rules made under clauses (a) and (b) of section 28 of the Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938 (Act IV of 1938) Certificate granted under section 27 of the Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938 (Act IV of 1938) Read application from......... dated ...............I,.............................the executive authority of ............Municipality the president of ........... Board, do hereby certify that Mr Mrs Miss of ..............has been assessed to(1)Profession tax for the half year ending.................. on a half year income of .......................rupees derived from a profession other than agriculture, under...............(2)Property or house tax in respect of buildings or lands other than agriculture lands under..........and that the aggregate annual rental value of such buildings or lands is..........rupees.Rules Relating To Applications To Civil Courts For Scaling Down of Non Decreed DebtsIn exercise of the powers conferred by sub section (1) and clauses (b) and (c) of sub section (2) of section 28 of the Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938 (Act IV of 1938), His Excellency the Governor of Madras is hereby pleased to make the following rules:
