Section 7(2)(d) in The Evacuee Interest (Separation) Act, 1951

[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

(d)where the claim is made by a mortgagee,--

(i)the principal money and the rate of interest chargeable under the mortgage deed;

(ii)payments made towards the mortgage debt after the principal money was advanced or deemed to have been advanced;

(iii)the history of the mortgage debt in so far as it is relevant to the determination of the principal money;

(iv)particulars of the property mortgaged and the estimated value of such property;

(v)particulars of any property the possession of which has been taken by the mortgagee as security for, or in lieu of payment of, the mortgage debt;

(vi)the total amount claimed under the mortgage debt in accordance with the provisions of this Act;

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