Section 7(3)(ix) in The Court Fees Act, 1870

[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(3)(ix) in The Court Fees Act, 1870

(ix)to redeem.- In suits against a mortgagee for the recovery of the property mortgaged, [according, to half the principal money expressed to be secured by the instrument of mortgage] [Inserted for Punjab by East Punjab Act XXVI of 1949, section 3(3).],

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State of Punjab - Subsection

Section 7(3)(ix) in The Court Fees Act, 1870