Section 4 in The Redemption of Mortgages (Himachal Pradesh)Act, 1971
4. Petition for redemption, verification, deposit and particulars to be contained in petition.
- The mortgager or other person entitled to institute a suit for redemption may, at any time after the principal money becomes payable and before a suit for redemption is barred, present a petition to the Collector applying for an order directing that his mortgage be redeemed, and where the mortgage is with possession that he be put in possession of the mortgaged property. The petition shall be duly verified in the manner prescribed by law for the verification of plaints, and shall state the sum which the petitioner declares to the best of his belief to be due under the mortgage. The petitioner shall at the same time deposit such sum with the Collector.The petitioner shall state in his petition such particulars and file therewith such documents as may be prescribed.
