Section 4 in The Redemption of Mortgages (Himachal Pradesh) Rules, 1972
4. Number of [Mortgagors] [Substituted for the word 'Mortgagor' by Notification No. 10-23/71-Revenue-A, dated 4th February 1974, published in R.H.P. dated 8-2-1974, pages 150-51.] to join a petition.
- When there are more mortgagors than one and all of them do not join in making a petition, it may be made by one or more of them, the names of the others being set out in column (2) of the petition, and the other mortgagors may subsequently be allowed to join as petitioners on such terms as may be decided by the Collector.
