25. Money-Lender not to dispose off pawned articles before certain period.
- Subject to the provisions of sections 176 to 179 of Chapter IX of the Contract Act, 1872,(9 of 1872) or anything contained in any law for the time being in force, no Money-Lender shall dispose off any article taken from a debtor as a pawn, pledge or security for the loan advanced to him, before a period of two years from the date stipulated for final repayment of the loan.
