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State of Jammu-Kashmir - Section

Section 134 in Transfer of Property Act, 1977

134. Mortgaged debt.

- Where a debt is transferred for the purpose of securing an existing or future debt, the debt so transferred, if received by the transferor or recovered by the transferee, is applicable, first, in payment of the costs of such recovery ; secondly, in or towards satisfaction of the amount for the time being secured by that transfer; and the residue, if any belongs to the transferor or other person entitled to receive the same.