Section 6(2)(b) in Tamil Nadu Debt Relief Act, 1976

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(2)(b) in Tamil Nadu Debt Relief Act, 1976

(b)The Tahsildar shall also direct the creditor or the transferee of the creditor-

(i)to deliver possession of the mortgaged property to the debtor on or before the date specified in the order, if the debtor is not already in possession of the mortgaged property; and

(ii)to produce on or before the date specified in the order, the mortgage deed or other document and the Tahsildar shall make an endorsement of redemption on the mortgage deed or other document.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 6(2)(b) in Tamil Nadu Debt Relief Act, 1976