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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Madhya Pradesh - Subsection

Section 54(2) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999

(2)Where a minor has a joint interest in the property of a Hindu Undivided Family, it shall not he necessary to seek permission to mortgage his interest in favour of the District Development Bank for advancing loan against the security of such property.