Section 13(3) in The (Central Provinces and Berar) Debt Conciliation Act, 1933
(3)The sale of immovable property for the recovery of an amount payable under the terms of an agreement shall be subject to any mortgage, lien, or charge thereon, except where it is for the recovery of an amount secured by a mortgage, lien, or charge within the meaning of Section 12-A, in which case it shall be sold free from that mortgage, line, or charge, as the case may be.
