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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 58(a) in Transfer of Property Act, 1977

(a)A mortgage is the transfer of an interest in specific immovable property for the purpose of securing the payment of money advanced or to be advanced by way of loan, an existing or future debt, or the performance of an engagement which may give rise to a pecuniary liability.