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

[Cites 0, Cited by 2] [Section 17(4A)] [Section 17] [Entire Act]

Union of India - Subsection

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

(ii)the Debt Recovery Tribunal is satisfied that tenancy right or leasehold rights claimed in secured asset falls under the sub-clause (a) or sub-clause (b) or sub-clause (c) or sub-clause (d) of clause (i), then notwithstanding anything to the contrary contained in any other law for the time being in force, the Debt Recovery Tribunal may pass such order as it deems fit in accordance with the provisions of this Act.]

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Union of India - Subsection

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