Section 6A(2)(b) in The U.P. Debt Relief Act, 1977

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State of Uttar Pradesh - Subsection

Section 6A(2)(b) in The U.P. Debt Relief Act, 1977

(b)The Debt Settlement Officer shall also direct the creditor or the transferee of the creditor-

(i)to deliver procession of the mortgaged property to the debtor on or before the date, specified in the order, if the debtor is not already in possession of the mortgaged property; and

(ii)to produce on or before the date specified in the order, the mortgage deed or other document and the Debt Settlement Officer shall make an endorsement of redemption of the mortgage deed or other document

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State of Uttar Pradesh - Subsection

Section 6A(2)(b) in The U.P. Debt Relief Act, 1977