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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(2)(b) in The Gujarat Public Moneys (Recovery of Dues) Act, 1979

(b)in every case of a mortgage charge or other encumbrance on immovable property such property or as the case may be the interest of the defaulter therein shall first be sold in proceedings for recovery of the sum due from that person as if it were an arrear of land revenue and any other proceedings may to taken thereafter only if the Collector certifies that there is no prospect of realisation of the entire sum due through the first mentioned process within reasonable time.