Section 3 in The Redemption of Mortgages (Punjab) Act, 1913
3. Application of certain sections of Punjab Tenancy Act.
- Subject to the provisions of this Act and the rules thereunder, the provisions of sections 79, 85, 86, 87, 89, 90, 91, 92 and 101, of the Punjab Tenancy Act, 1887, shall, so far as may be, apply to all proceedings of a Collector under this Act.
