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AIR 1941 MADRAS 799(2)
Madras High Court
Hon'ble Judge(s): Wadsworth, Patanjali Sastri , JJ

Madras Agriculturists Relief Act (4 of 1938) , S.9, S.13— Debts incurred after Act in discharge of prior debts before Act - S.9 does not apply. Section 9 does not apply to a debt incurred by an agriculturist after the commencement of the. Act in discharge of an anterior debt incurred before the commencement of the Act. All debts incurred after the commencement of the Act, whether they be in discharge of prior debts or not, will fall only under Section 13.(Para 799C2 800C1)

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