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[Cites 0, Cited by 2] [Entire Act]

State of Jammu-Kashmir - Section

Section 64 in Transfer of Property Act, 1977

64. Renewal of mortgaged lease.

- Where the mortgaged property is a lease [x x] [section 64 words 'for a term of years' omitted by Act VI of Samvat 1996.], and the mortgagee obtains a renewal of the lease, the mortgager, upon redemption, shall, in the absence of a contract by him to the contrary, have the benefit of the new lease.