Section 106(1)(b) in Rajasthan Co-operative Societies Act, 1965

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State of Rajasthan - Subsection

Section 106(1)(b) in Rajasthan Co-operative Societies Act, 1965

(b)notice in writing requiring payment of such mortgage money or part thereof has been served upon-

(i)the mortgager or each of the mortgagers:

(ii)any person who has any interest in or charge upon the property mortgaged, or in or upon the right to redeem the same so far as is known to the bank;

(iii)any surety for the payment of the mortgaged debt or any part thereof, and

(iv)any creditor of the mortgager who has, in a suit for administration of his estate, obtained a decree for sale of mortgaged property; and

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State of Rajasthan - Subsection

Section 106(1)(b) in Rajasthan Co-operative Societies Act, 1965