Section 13(1)(c) in The Specific Relief Act, 1963

[Cites 0, Cited by 15] [Section 13(1)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1)(c) in The Specific Relief Act, 1963

(c)where the vendor professes to sell unencumbered property, but the property is mortgaged for an amount not exceeding the purchase money and the vendor has in fact only a right to redeem it, the purchaser may compel him to redeem the mortgage and to obtain a valid discharge, and, where necessary, also a conveyance from the mortgagee;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 13(1)(c) in The Specific Relief Act, 1963