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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of Himachal Pradesh - Subsection

Section 106(2) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(2)[ If the amount payable relates to the land mortgaged with a bank, or other lending institution or agency, then the priority of claiming such amount against mortgage money shall be that of the bank, lending institution or agency, as the case may be] [Clause (2) inserted by ibid.].