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[Cites 0, Cited by 7] [Section 67] [Entire Act]

Union of India - Subsection

Section 67(d) in The Transfer Of Property Act, 1882

(d)to authorise a person interested in part only of the mortgage-money to institute a suit relating only to a corresponding part of the mortgaged property, unless the mortgagees have, with the consent of the mortgagor, severed their interests under the mortgage.