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[Cites 0, Cited by 1] [Section 69A] [Entire Act]

Union of India - Subsection

Section 69A(1) in The Transfer Of Property Act, 1882

(1)A mortgagee having the right to exercise a power of sale under section 69 shall, subject to the provisions of sub-section (2), be entitled to appoint, by writing signed by him or on his behalf, a receiver of the income of the mortgaged property or any part thereof.