Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 72A(2)] [Section 72A] [Entire Act] Union of India - Subsection Section 72A(2)(a) in The Code of Civil Procedure, 1908 (a)not less than the amount then due for principal, interest and costs in respect of the mortgage if the property is sold in one lot; and