Section 15(2)(b) in The Punjab Co-operative Land Mortgage Banks Act, 1957

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

(b)notice in writing requiring payment of such mortgage money or part 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 mortgage 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;

Legal Document View