Section 12(2) in The Himachal Pradesh Debt Reduction Act, 1976
(2)Where a decree is executed by the grant of a mortgage under the provision of the first proviso to sub-section (1)of section 11, the court shall grant a certificate of mortgage-with such particulars as a my be prescribed and shall follow the procedure laid down in sub-section(2) of section 89 of the Indian Registration Act, 1908 (16 of 1908), as if such certificate was a certificate of the sale of immovable property and the registering officer shall file the copy of the certificate in his book No.1. Such certificate of mortgage shall be exempted from stamp duty.
