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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Himachal Pradesh - Subsection

Section 26(b) in Himachal Pradesh Pre-Emption Act, 2010

(b)in the case of a foreclosure of the right to redeem village immovable property or urban immovable property, from the date on which the title of the mortgage to the property becomes absolute; and