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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Himachal Pradesh - Subsection

Section 14(3) in The Himachal Pradesh Ceiling on Land Holdings Act, 1972

(3)Where in the surplus area of any person mortgagee rights have vested in the State Government, the amount payable to the mortgagee shall be mortgage-money due to the mortgagee, or the amount payable under this section, whichever is less.