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SC: Time Limit Stipulation Mandating DM to Deliver Possession of Secured Asset Only Directory - (06 Nov 2020)

BANKING

Supreme Court has held that time limit stipulation in Section 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002 mandating the District Magistrate to deliver possession of a secured asset, is directory and not mandatory and that the inability to take possession within time limit does not render the District Magistrate Functus Officio.

Tags : SUPREME COURT   DELIVERY OF POSSESSION OF SECURED ASSET  

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