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 18A] [Entire Act] State of Jharkhand - Subsection Section 18A(1) in The Chota Nagpur Encumbered Estates Act, 1876 (1)A mortgagee advancing money upon any mortgage made under Section 18 shall not be bound to see that such money is wanted, or that no more than is wanted is raised.
