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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

NCT Delhi - Subsection

Section 16(2)(d) in The Delhi Lands Reforms Act, 1954

(d)if the amount of compensation payable by the mortgagee to the proprietor mortgagor to the proprietor mortgagor is greater than the amount determined under clause © the mortgagee shall pay through court to the proprietor mortgagor as compensation the difference between the two in one lump sum;[within six months from the date of the order] [Inserted by Delhi Act 16 of 1956, section 9] and where the amount of compensation payable by the mortgagee is less than the amount determined under clause (c), the entire mortgage money with interest , if any thereon, shall be deemed to have been fully satisfied by the enjoyment of the usufruct of the mortgaged property and the proprietor mortgagor shall not be required to pay anything under the mortgage deed to the mortgagee.