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[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

State of Haryana - Subsection

Section 1(3)(a) in The Redemption of Mortgages (Punjab) Act, 1913

(a)in which, whatever the mortgage money, the land mortgaged, after excluding the area of any share in the common land of the village or of a sub-division of the village appertaining thereto and mortgaged therewith, does not exceed in area [50 acres] [Substituted for the figures and words '30 acres' by Punjab Act 7 of 1934, Section 33.]; or