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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 17(3) in Arunachal Pradesh Money Lending (Regulation) Act, 2018

(3)On delivery of the property under sub-section (1) or sub-section (2), the District Registrar shall, after due verification and identity thereof, return it to the debtor who has pledged it or, where the debtor is dead, to his known heirs.