Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Jammu-Kashmir - Section

Section 71 in Transfer of Property Act, 1977

71. Renewal of mortgaged lease.

- When the mortgaged property is a lease [xxx] [In section 71 words 'for a term of years' omitted by Act VI of Samvat 1996.], and the mortgagor obtains renewal of the lease, the mortgagee, in the absence of a contract to the contrary, shall for the purposes of the security, be entitled to the new lease.