Section 44U(2)(b) in The Bihar Co-operative Societies Act, 1935

[Cites 0, Cited by 0] [Section 44U(2)] [Section 44U] [Entire Act]

(b)the registered notice requiring payment of such mortgage money or part thereof 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 there of; 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

Legal Document View