Section 69(2)(a) in The Transfer Of Property Act, 1882

[Cites 0, Cited by 10] [Section 69(2)] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(2)(a) in The Transfer Of Property Act, 1882

(a)notice in writing requiring payment of the principal money has been served on the mortgagor, or on one of several mortgagors, and default has been made in payment of the principal money, or of part thereof, for three months after such service; or

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Union of India - Subsection

Section 69(2)(a) in The Transfer Of Property Act, 1882