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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Punjab - Subsection

Section 53(9) in The Punjab Tenancy Act, 1887

(9)If there is such a charge the Revenue Officer shall, subject as aforesaid either apply in discharge of the mortgage-debt so much of the purchase money as is required for that purpose and pay the balance, if any, to the tenant, or retain the purchase money pending the decision of a Civil court as to the person or persons entitled thereto.