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State of Haryana - Section

Section 54 in The Punjab Tenancy Act, 1887

54. Procedure on foreclosure of mortgage of right of occupancy under section 5.

- Where a mortgage of a right of occupancy under section 5 proposes to foreclose his mortgage, or otherwise enforce his lien on the land subject to the right, the provisions of the last foregoing section shall, so far as they can be made applicable, apply as if the mortgagee were the tenant.