Section 89(1)(b) in Rajasthan Co-operative Societies Act, 2001

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State of Rajasthan - Subsection

Section 89(1)(b) in Rajasthan Co-operative Societies Act, 2001

(b). notice in writing requiring payment of such mortgage money or part thereof has been served upon -

(i)the mortgager or each of the mortgagers;

(ii)any person who has any interest in or charge upon the property mortgaged, or in or upon the right to redeem the same_ so far as is known to the bank:

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

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

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State of Rajasthan - Subsection

Section 89(1)(b) in Rajasthan Co-operative Societies Act, 2001