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 459] [Entire Act] State of Jharkhand - Subsection Section 459(xxv) in Civil Court Rules of the High Court of Judicature at Patna (xxv)Cases regarding redemption and foreclosure of mortgages under Section 83 of the Transfer of Property Act, 1882.
