Section 69A(8)(iii) in The Transfer Of Property Act, 1882

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Union of India - Subsection

Section 69A(8)(iii) in The Transfer Of Property Act, 1882

(iii)in payment of his commission, and of the premiums on fire, life or other insurances, if any, properly payable under the mortgage-deed or under this Act, and the cost of executing necessary or proper repairs directed in writing by the mortgagee;

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Union of India - Subsection

Section 69A(8)(iii) in The Transfer Of Property Act, 1882