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 3] [Entire Act] State of Himachal Pradesh - Subsection Section 3(5) in The Himachal Pradesh Restitution of Mortgaged Lands Act, 1976 (5)"Mortgagor" or "Mortgagee" respectively shall include the assignee and the representative-in-interest of such 'mortgagor' or 'mortgagee' as the case may be
