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 3] [Section 90] [Entire Act] Union of India - Subsection Section 90(b) in The Indian Evidence Act, 1872 (b)A produces deeds relating to landed property of which he is the mortgagee. The mortgagor is in possession. The custody is proper.
