Section 104(2)(b) in Andhra Pradesh Co-Operative Societies Act, 1964

[Cites 0, Cited by 0] [Section 104(2)] [Section 104] [Entire Act]

(b)registered notice requiring payment of such mortgage money or part has been served upon

(i)the mortgagor ;

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

(iii)any surety for the payment of 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 ; and

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