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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(2)(g) in The Bhopal Debt Redemption Act, 1955

(g)the terms and conditions on which and the form in which self-liquidating usufructuary mortgages may be granted under the provisos to sub-section (1) of Section 24 and the principles for the determination of the amount required to be paid by the debtor for redemption of such mortgage before the expiry of the period of mortgage;