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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

NCT Delhi - Subsection

Section 16(2)(c) in The Delhi Lands Reforms Act, 1954

(c)the total amount due from the proprietor mortgagor to the mortgagee under the mortgage deed on the date of the commencement of this Act shall then be determined in the prescribed manner after deducting the receipts if any, by the mortgagee from the mortgaged property;