Section 9 in The Redemption of Mortgages (Punjab) Act, 1913
9. Procedure in contentious cases.
- If the mortgagee raises objection on any ground other than the amount of the deposit, or if the petitioner is not willing to pay the sum demanded by the mortgagee, the Collector may either (a) for reasons to be recorded dismiss the petition; or (b) make a summary inquiry regarding the objection raised by the mortgagee or regarding the sum due.
