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[Cites 0, Cited by 0] [Section 4th] [Entire Act]

State of Punjab - Subsection

Section 4th(a) in The Punjab Legislative Assembly (Grant of Advance to Members) Rules, 1979

(a)That the Mortgagor Now hath in himself good right and lawful authority to grant, convey, transfer, assign and assure the mortgaged property unto and to the use of the Morrgagee in the manner aforesaid.