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[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 73(1)(b) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(b)where any property liable to be sold in execution of a decree is subject to a mortgage or charge, the Court may, with the consent of the mortgagee or Encumbrancer, order that the property be sold free from the mortgage or charge, giving to the mortgagee or encumbrancer the same interest in the proceeds of the sale as he had in the property sold;