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[Cites 0, Cited by 1] [Section 17(1)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1)(d) in The Displaced Persons (Debts Adjustment) Act, 1951

(d)the creditor shall, in any case where the proceeds of the sale of the pledged property are greater than the amount of the debt due, pay over the surplus to the debtor.