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State of Tamilnadu - Section

Section 11 in Tamil Nadu Debt Relief Act, 1979

11. Provision as to costs, etc., in certain cases.

- Where a debt payable by any debtor includes decreed as cost by any Court, or sums lawfully expended by a mortgagee or other person in order to preserve the property mortgaged, such sum or sums shall be recoverable in addition to the sum recoverable under the provisions of section 8.