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[Section 68(1)] [Section 68] [Complete Act]
Central Government Act
Section 68(1)(b) in The Transfer Of Property Act, 1882
(b) where, by any cause other than the wrongful act or default of the mortgagor or mortgagee, the mortgaged property is wholly or partially destroyed or the security is rendered insufficient within the meaning of section 66, and the mortgagee has given the mortgagor a reasonable opportunity of providing further security enough to render the whole security sufficient, and the mortgagor has failed to do so;