Section 17(4A)(i) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

[Cites 0, Cited by 5] [Section 17(4A)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(4A)(i) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(i)any person, in an application under sub-section (1), claims any tenancy or leasehold rights upon the secured asset, the Debt Recovery Tribunal, after examining the facts of the case and evidence produced by the parties in relation to such claims shall, for the purposes of enforcement of security interest, have the jurisdiction to examine whether lease or tenancy,-

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 17(4A)(i) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002