Section 1(4) in The Redemption of Mortgages (Himachal Pradesh)Act, 1971
(4)It shall apply only to mortgages of land-(a)in which, whatever the mortgage money, the land mortgaged, after excluding the area of any share in the common land of the village or of a sub-division of the village appertaining thereto and mortgaged therewith, does not exceed in area of 50 acres; or(b)in which, whatever the area the principal money secured under the mortgage does not exceed 5,000 rupees.
