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 1] [Section 45D(10)] [Section 45D] [Entire Act] Union of India - Subsection Section 45D(10)(a) in Banking Companies Act, 1949 (a)apply to a debt which has been secured by mortgage of immovable property, if a third party has any interest in such immovable property; or