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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12(1)(a) in The Himachal Pradesh Debt Reduction Act, 1976

(a)when any such decree is based on a loan, the payment of which is already secured by a mortgage of the whole or part of the agricultural land (hereinafter described as secured decree), the holder of such decree shall first be granted a mortgage of the agricultural land already mortgaged to him, and the holder of a decree based on an unsecured loan (hereinafter described as an unsecured decree) shall be granted a mortgage of the remaining agricultural land, if any;