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[Cites 0, Cited by 2] [Section 29] [Entire Act]

State of Meghalaya - Subsection

Section 29(1) in The Meghalaya Co-operative Societies Act

(1)Where land is mortgaged to a registered society, the mortgagor shall not be entitled without the approval of the society to transfer or mortgage his equity of redemption or to create a charge upon or lease out such property for a period exceeding three years.