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State of Himachal Pradesh - Section

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

11. Payment of sum deposited.

(1)The sum deposited by the petitioner under rule 10 shall be paid to the person or persons entitled to receive it in accordance with the procedure laid down in sections 6, 7, 8, 9, 10 and 11 of the Act as the case may be.
(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
9 10 11
     
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.
(2)The facts in columns 5 to 11 should be given as are known to the petitioner and any mistake therein will not effect the petition.
(3)If the petitioner is unable to secure copies of the latest jamabandi entry and the mortgage mutation or to give the fact required in column numbers 5 to 11, he should pay a fee of Rs. 2 and the Collector shall get the necessary documents and facts from his office.Signature of the petitioner.VerificationVerified that the facts set out in columns ........................... are true to my knowledge while facts set out in column No. ................................ are true to my belief and information.verified at...........................on.Signature of the person making theVerification.(R.H.P. Extra, dated the 1st of November, 1972, p. 1034-1036).