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[Cites 0, Cited by 0] [Section 9A(1)] [Section 9A] [Entire Act]

State of Tamilnadu - Subsection

Section 9A(1)(b) in Tamil Nadu Agriculturists Relief Act, 1938

(b)where a rate of interest is stipulated for as due to the mortgagee in respect of the principal amount secured by the mortgage or any portion thereof, in addition to usufruct from the property, or in respect of any other sum payable to the mortgagee by the mortgagor in his capacity as such.