Section 1 in The Redemption of Mortgages (Punjab) Act, 1913
1.
(1)Title.- This Act may be called the Redemption of Mortgages (Punjab) Act, 1913.(2)Extent. - It extends to [Haryana] [See Adaptation of Laws Order, 1968.].(3)Limitation and scope of Act to certain mortgages. - It shall apply only to mortgages of land -(a)in which, whatever the mortgage money, the land mortgaged, after excluding the area of any share in the common land of the village or of a sub-division of the village appertaining thereto and mortgaged therewith, does not exceed in area [50 acres] [Substituted for the figures and words '30 acres' by Punjab Act 7 of 1934, Section 33.]; or(b)in which, whatever the area, the principal money secured under the mortgage does not exceed [5,000] [Substituted for the figures '1000' by Punjab Act 7 of 1934, Section 33.] rupees :Provided that it shall not apply to any mortgage made under section 6 of the [Punjab Alienation of Land Act, 1900] [Repealed by the Adaptation of Laws (Third Amendment) Order, 1951.] [or the [Patiala Alienation of Land Act, 1972 B.K.] [Added by Punjab Act 18 of 1958, Schedule I.]]
