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 8(7)] [Section 8] [Entire Act] Union of India - Subsection Section 8(7)(a) in The Security Interest (Enforcement) Rules, 2002 (a)the description of the immovable property to be sold, including the details of the encumbrances known to the secured creditor;