Section 91(2)(a) in The Orissa Co-operative Societies Act, 1962

[Cites 0, Cited by 1] [Section 91(2)] [Section 91] [Entire Act]

(a)notice in writing requiring payment of such mortgage money or any part thereof, as the case may be, has been served upon -

(i)the mortgagor;

(ii)any person who has any interest in or charge upon the property mortgaged or in or upon the right to redeem the same;

(iii)any surety for the payment of the mortgage debt or any part thereof; and

(iv)any creditor of the mortgagor who has in a suit for the administration of his estate obtained a decree for sale of the mortgaged property; and

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