Section 63 — By a mortgagee
Limitation Act, 1963
By a mortgageeβ (a) for foreclosure; Thirty years. When the money secured by the mortgage becomes due. (b) for possession of immovable property mortgaged. Twelve years. When the mortgagee becomes entitled to possession. 17 Description of suit Period of limitation Time from which period begins to runOpen in Lexace · Ask the AI about this section
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