Section 14 in The U.P. Debt Redemption Rules, 1941
14. Certificate of mortgage.
- The certificate of mortgage under sub-section (2) of section 20 of the Act shall be in the form given in Appendix C and a copy of it shall be sent to the registering officer within the local limits of whose jurisdiction the whole or any part of the land comprised in such certificate is situate, and such officer shall file the copy in his Book No. 1.
