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[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

Union of India - Subsection

Section 73(1)(b) in The Code of Civil Procedure, 1908

(b)where any property liable to be sold in execution of a decree is subject to a mortgage or charge, the Court may, with the consent of the mort-gagee or incumbrancer, order that the property be sold free from the mortgage or charge, giving to the mortgagee or incumbrancer the same interest in the proceeds of the sale as he had in the property sold;