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[Cites 0, Cited by 0] [Section 65A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 65A(3) in Transfer of Property Act, 1977

(3)The provisions of sub-section (1) apply only if and as far as a contrary intention is not expressed in the mortgage deed ; and the provisions of sub-section (2) may be varied and extended by the mortgage-deed and, as so varied and extended, shall, as far as may be, operate in like manner and with all like incidents, effects and consequences, as if such variations or extensions were contained in that sub-section.]