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[Cites 0, Cited by 0] [Section 13] [Entire Act]

NCT Delhi - Subsection

Section 13(4) in The Delhi Land Reforms Rules, 1954

(4)In order to determine the mortgage money due to the mortgagee on the date of commencement of the Act from the proprietor mortgager the Revenue Assistant shall take into consideration and determine the following in L.R. Form 10-
1. The Principal amount of debt.2. The date of mortgage.3. The rate of interest.4. The mode of payment of the principal and interest. To be determined from the original mortgage deed subject asregards interest of 12% to the maximum per annum.
5. Receipts by mortgagee from rentup to the commencement of the Act.6. Receipts by mortgagee from profits, if any, of themortgaged property. Income to be determined from the accounts maintained by themortgagee.
7. Payments towards land revenue upto the commencement of the Act, out the income.8. Payments, towards other publiccharges, such as cesses and local rates.9. Cost of repairs, if any. Expenditure
The amount of net receipts, will then by the Receipts (columns 5 and 6) minus the Expenditure (Columns 7 to 10). The amount due under the mortgage will then to determined as-The principal and the amount of interest calculated at the rate of interest stipulated in the mortgage deed subject to the maximum minus net receipts.