Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Punjab - Subsection Section 3(4) in The Punjab Restitution of Mortgaged Lands Act, 1938 (4)"Mortgagor" or "mortgagee", respectively shall include the assignee and the representative-in-interest of such "mortgagor" or "mortgagee" as the case may be.
