Section 69(2)(a) in The Transfer Of Property Act, 1882

Central Government Act

(a) 11[ ] notice in writing requiring payment of the principal money has been served on the mortgagor, or on one of several mortgagors, and default has been made in payment of the principal money, or of part thereof, for three months after such service; or

1. Ins. by Act 3 of 1885, s. 5. 2 The words" the L. G., with the previous sanction of the G. G. in C." successively amended by the A. O. 1937 and the A. O. 1950 to read as above. 3 Ins. by Act 20 of 1929, s. 34. 4 The words" the Secretary of State for India in Council" successively amended by the A. O. 1937 and the A. O. 1950 to read as above. 5 Subs. by Act 20 of 1929, s. 34, for" is". 6 The word" Karachi" omitted by the A. O. 1948. 7 The words" or Rangoon" have been successively amended by Acts 6 of 1904, 11 of 1915, 20 of 1929, the A. O. 1937 and the A. O. 1950 to read as above. 8 For notifications relating to the towns of-- Ahmedabad, see Gazette of India, 1935, Pt. I, p. 936. Bandra, Kurla and Ghatkoper- Kirol, see Gazette of India, 1924, Pt. I, p. 1064. Cawnpore, Allahabad and Lucknow, see Gazette of India, 1933, Pt. I. p. 158. Coimbatore, Madura, Cocanada and Cochin, see Gazette of India, 1935, Pt. I, p. 526. Delhi (Cantonment), see Gazette of India, 1963, Pt. II, Section 3, Sub- section (i), p. 1020. 9 Second paragraph numbered as sub- section (2) by Act 20 of 1929, s. 34. 10 The word" But" omitted by s. 34, ibid. 11 Cl. (1) was lettered (a) by s. 34, ibid.