Section 6(1)(g) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

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Vindhya Province - Subsection

Section 6(1)(g) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

(g)

(i)a mortgage in possession of the Jagir-land or any part thereof shall cease to have any right to possess such land or part thereof;

(ii)every such mortgage with possession, shall to the extent of the amount secured on the Jagir-land or part thereof, be deemed to have been substituted by a simple mortgage;

(iii)notwithstanding anything contained in the mortgage deed or any other agreement relating to such mortgage the rate of interest payable on such mortgage debt shall, as from the date of resumption, be such as may be prescribed;

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Vindhya Province - Subsection

Section 6(1)(g) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)