Section 162(2)(a) in Tamil Nadu Co-operative Societies Rules, 1988

[Cites 0, Cited by 0] [Section 162(2)] [Section 162] [Entire Act]

(a)a notice in writing requiring utilisation of loan or part thereof, or the payment of such mortgage money or part thereof has been served upon-

(i)the mortgagor or each of the mortgagors;

(ii)any person who has any interest in or charge upon the property mortgaged or in or upon the right to redeem the same;

(iii)any surety for the payment of the mortgaged debt or any part thereof; and

(iv)any creditor of the mortgagor who has in a suit for the administration of his estate obtained a decree for sale of the mortgaged property; and

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