Section 69(1)(c) in The Transfer Of Property Act, 1882

[Cites 0, Cited by 6] [Section 69(1)] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(1)(c) in The Transfer Of Property Act, 1882

(c)where a power of sale without the intervention of the court is expressly conferred on the mortgagee by the mortgage-deed and the mortgaged property or any part thereof was, on the date of the execution of the mortgage-deed, situate within the towns of Calcutta, Madras, Bombay, or in any other town11 or area which the State Government may, by notification in the Official Gazette, specify in this behalf.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 69(1)(c) in The Transfer Of Property Act, 1882