Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 62] [Entire Act] State of Jammu-Kashmir - Subsection Section 62(a) in Transfer of Property Act, 1977 (a)where the mortgagee is authorised to pay himself the mortgage-money from the rents and profits of the property,- when such money is paid.
