AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Transfer of Property Act, 1882

94. Rights of mesne mortgagee

Where a property is mortgaged for successive debts to successive mortgagees, a mesne mortgagee has the same rights against mortgagees posterior to himself as he has against the mortgagor.



Transfer of Property Act ,1882 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys