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MP High Court: District Magistrate Can Re-Execute Possession Orders u/s 14 of SARFAESI Act - (05 Aug 2025)

BANKING

Madhya Pradesh High Court while allowing an appeal, has upheld that a district magistrate can re-execute possession orders u/s 14 of the SARFAESI Act, 2002 after the borrower has made illegal re-entry.

Tags : MP HIGH COURT   DISTRICT MAGISTRATE   SECTION 14  

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