Section 165(2)(c) in The M.P. Land Revenue Code, 1959

[Cites 0, Cited by 0] [Section 165(2)] [Section 165] [Entire Act]

State of Madhya Pradesh - Subsection

Section 165(2)(c) in The M.P. Land Revenue Code, 1959

(c)if any mortgagee in possession of the land mortgaged does not hand over possession of land after the expiry of the period of the mortgage or six years whichever expires first the mortgagee shall be liable to ejectment by the orders of the Tahsildar as trespasser and the mortgagor shall be placed in possession of the land by the Tahsildar :

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State of Madhya Pradesh - Subsection

Section 165(2)(c) in The M.P. Land Revenue Code, 1959