LexSection 93 — Prohibition of tacking.
Transfer of Property Act, 1882
1 [93. Prohibition of tacking -- No mortgagee paying off a prior mortgage, whether with or without notice of an intermediate mortgage, shall thereby acquire any priority in respect of his original security; and, except in the case provided for by section 79, no mortgagee- making a subsequent advance to the mortgagor, whether with or without notice of an intermediate mortgage, shall thereby acquire any priority in respect of his security for such subsequent advance.]Open in Lexace · Ask the AI about this section