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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(3) in The Ajmer Tenancy and Land Records Act, 1950

(3)A mortgage shall be deemed to be a voluntary alienation, within the meaning of sub-section (1), if it has the effect of transferring proprietary possession of the land mortgaged from the mortgagor to the mortgagee but not otherwise.