Section 126(2)(a) in Jammu and Kashmir Co-Operative Societies Act, 1989

[Cites 0, Cited by 0] [Section 126(2)] [Section 126] [Entire Act]

(a)notice in writing requiring payment of such mortgage money or part thereof has been served upon.-

(i)the mortgagor or each of the mortgagors;

(ii)any person who has any interest or charge upon the mortgaged property or in or upon right to redeem the same so far as known to the Board;

(iii)any surety for the payment of the mortgage debt or any part thereof; and

(iv)any creditor of the mortgagor who has in a suit for the administration of his estate obtained a decree for the sale of the mortgaged properly;

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