Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Himachal Pradesh - Subsection Section 6(b) in The Redemption of Mortgages (Himachal Pradesh)Act, 1971 (b)that where the mortgage is with possession the mortgagor be put in possession of the mortgaged property as against the mortgagee;
