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[Cites 0, Cited by 1] [Section 17(1)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1)(a) in The Displaced Persons (Debts Adjustment) Act, 1951

(a)the creditor may, if he is still in possession of the pledged property, realise the sum due to him by the sale of such property after giving to the debtor reasonable notice of the sale: