Section 16(2)(a) in The U.P. Sahkari Gram Vikas Banks Act, 1964

[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

(a)a notice in writing requiring payment of such mortgage money or part has been served upon-

(i)the mortgagor or each of the mortgagors;

(ii)any person who has to the knowledge of the bank any interest in or charge upon the property mortgaged or right to redeem the same;

(iii)any surety for the payment of the mortgage debt or any part thereof; and

(iv)any creditor of the mortgagor who has in a suit for the administration of his estate obtained a decree for sale of the mortgaged property;

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