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[Cites 0, Cited by 5] [Section 69(1)] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(1)(a) in The Transfer Of Property Act, 1882

(a)where the mortgage is an English mortgage, and neither the mortgagor nor the mortgagee is a Hindu, Muhammadan or Buddhist or a member of any other race, sect, tribe or class from time to time specified in this behalf by the State Government, in the Official Gazette;