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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12(1)(b) in The Himachal Pradesh Debt Reduction Act, 1976

(b)when there are more than one secured decrees and also unsecured decrees-
(i)if different portions of the agricultural land are mortgaged in the secured decrees, the holder of each such decree shall be granted a mortgage of the portion which is already mortgaged to him;
(ii)if the same agricultural land is mortgaged in more than one decree, mortgages shall be granted to the holder of such decree in order of their priority; and
(iii)if after the grant of mortgages under sub-clauses (i) and (ii) there remains any agricultural land free from such mortgages, the holders of the unsecured decree shall be granted mortgages thereof;