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[Cites 0, Cited by 0] [Section 68(1)] [Section 68] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 68(1)(d) in Transfer of Property Act, 1977

(d)where, the mortgagee being entitled to possession of the mortgaged property, the mortgagor fails to deliver the same to him, or to secure the possession thereof to him without disturbance by the mortgagor or any person claiming under a title superior to that of the mortgagor :