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[Cites 0, Cited by 0] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(15) in The Insurance Rules, 1939

(15)Firstmortgages on immoveable property situated in the State or in any country wherethe insurer is transacting insurance business.[Seesection 27-A(1)(m)]
Situation of the property and name of the owner Whether land or buildings or both Whether land is lease-hold or free-hold Outstanding period of the mortgage if property is lease-hold Outstanding period of the term if the lease, property is lease-hold Type of mortgage Date of mortgage Value of the land
               
Value of the building Date of last valuation of the property and name of the valuer Amount advanced on the mortgage Rate of interest Outstanding amount Remarks
Land Buildings Principal Interest