Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 89(1)] [Section 89] [Entire Act] Bombay Presidency - Subsection Section 89(1)(b) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 (b)no mortgage of any land or interest therein, in which the possession of the mortgaged property is delivered to the mortgagee,