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Section 95 — Right of redeeming co-mortgagor to expenses.

Transfer of Property Act, 1882
1 [95. Right of redeeming co-mortgagor to expenses. -- Where one of several mortgagors redeems the mortgaged property, he shall, in enforcing his right of subrogation under section 92 against his co-mortgagors, be entitled to add to the mortgage-money recoverable from them such proportion of the expenses properly incurred in such redemption as is attributable to their share in the property.]

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