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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(2) in The Bhopal Debt Redemption Act, 1955

(2)The form, terms and conditions of mortgage granted under the first proviso to sub-section (1) and the amount to be paid by the debtor at any time for the redemption of such mortgage shall be such as may be prescribed.