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State of Haryana - Section

Section 17 in The Punjab Relief of Indebtedness (Deposit in Court) Rules, 1935

17. Use of mustajri mortgages. - Boards may make use of mustajri mortgages for ten years or less in settling old debts where owners can spare a few acres for the purposes without upsetting their means of living, provided the provisions of the Debtors' Protection Act are not contravened.