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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(b) in The M.P. Temporary Postponement of Execution of Decrees Act, 1958

(b)apply to a mortgage decree against property in hands of a subsequent transferee who has undertaken to satisfy the mortgage on the basis of which such decree has been obtained; or