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[Cites 0, Cited by 0] [Section 89B] [Entire Act]

State of Gujarat - Subsection

Section 89B(3) in The Registration (Gujarat Amendment) Act, 2018

(3)The amount recoverable by such transferee as specified in sub-section (2) shall be a charge on the interest of the mortgagor, in the mortgaged property:Provided that, nothing in this section shall apply to the instruments of agreement relating to mortgage by deposit of title deeds which are duly registered under the provisions of this Act.