18. Provisions of Sections 15 and 17 applicable to foreclosures mutatis mutandis.
- In the case of a foreclosure of the right to redeem village immovable property, the provisions of Sections 15 and 17 and in the case of a foreclosure of the right to redeem urban immovable property, the provisions of Sections 16 and 17 shall be construed by the Court with such alterations, not affecting the substance, as may be necessary or proper to adopt them to the matter before the Court.
