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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Himachal Pradesh - Subsection

Section 7(1)(b) in The Himachal Pradesh Restitution of Mortgaged Lands Act, 1976

(b)where the mortgagee is still in possession, that the mortgagor be put into possession of the mortgaged land as against the mortgagee and that the title deeds, if any, be restored to the mortgagor.