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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 65(e) in Transfer of Property Act, 1977

(e)and, where the mortgage is a second or subsequent incumbrance of the property, that the mortgagor will pay the interest from time to time accruing due on each prior incumbrance as and when it becomes due, and will at the proper time discharge the principal money due on such prior incumbrance.