LexSection 59 — Mortgage when to be by assurance.
Transfer of Property Act, 1882
Where the principal money secured is one hundred rupees or upwards, a mortgage 1 [other than a mortgage by deposit of title-deeds], can be effected only by a registered instrument signed by the mortgagor and attested by at least two witnesses. Where the principal money secured is less than one hundred rupees, a mortgage may be effected either by 2 [a registered instrument] signed and attested as aforesaid, or (except in the case of a simple mortgage) by delivery of the property. 3 * * * *Open in Lexace · Ask the AI about this section