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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Himachal Pradesh - Subsection

Section 11(2) in The Redemption of Mortgages (Himachal Pradesh) Rules, 1972

(2)If there is any dispute between persons claiming to be entitled to receive the sum deposited by the petitioner under rule 10, the Collector may either decide the dispute himself, or order the sum deposited by the petitioner not to be paid to any one till the contesting persons have had their rights decided by a competent Court of Law.Form 4Application Under Section 4 of the Redemption of Mortgages (Himachal Pradesh) Act, 1971In the District____________________________Tehsil________________________year____________________
Name, parentage[****] [The word 'caste' delete by Notification No. 10-23/71-Revenue-A, dated the 4th February 1974, published in R.H.P. dated 8-2-1974, pages 150-51.]and residence of the applicant Name, parentage,[****] [The word 'caste' delete by Notification No. 10-23/71-Revenue-A, dated the 4th February 1974, published in R.H.P. dated 8-2-1974, pages 150-51.]and residence of other mortgagorsnot joining the application Name, parentage,[****] [The word 'caste' delete by Notification No. 10-23/71-Revenue-A, dated the 4th February 1974, published in R.H.P. dated 8-2-1974, pages 150-51.]and residence of the mortgagee and(b) if he is not impossession of the person in possession of theland [The area date and description of the land mortgaged to beredeemed] [Substituted for the words 'The area, and the date of description of the land mortgaged to be redeemed' by ibid.]
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The name, parentage,[****] [(The word 'Caste' delete by Notification No. 10-23/71-Revenue-A, dated 4th February 1974, published in R.H.P., dated 8-2-21974, pages 150-51.]and residence of the originalmortgagor and mortgagee The amount for which the mortgage was affected Payment if any, made towards the mortgage debt Period for which the mortgagee has been in possession
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How does the applicant claim the right of redemption In case the respondent was not the original mortgagee, themanner in which he came to possess the mortgagee rights Remarks
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Note. -(1) Attested copies of the latest jamabandi entry relating to the land and the mutation of the mortgage in question should be attached to the petition.