Section 50(e) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(e)[ prescribing the proportions by which the property, to which gehan, mortgage or hypothecation relates, should exceed the amount for the time being due on the gehan or mortgage or hypothecation for security to be sufficient within the meaning of Explanation under section 22] [Clause (e) substituted, vide vide H.P. Act No. 16 of 1987 w.e.f. 16-11-1978.];
