Free Legal Advice from Top Lawyers in India
Question : How can a mortgage property to be registered in the name of the lender.
Subject : Reg mortgage
Answer By Lawyer : Please go to Sub Registrar Office and get it registered.
KISHAN RETD JUDGE
Malleswaram , Bangalore
Question : How can a mortgage property to be registered in the name of the lender.
Subject : Reg mortgage
Answer By Lawyer : Sir,
Through document and registration.
JOHNSON THANGIAH
Palayankottai , Tirunelveli
Question : How can a mortgage property to be registered in the name of the lender.
Subject : Reg mortgage
Answer By Lawyer : you can simply call the borrower and get the property registered in your name and if the borrower is not available you can also move alone to the court to get the possession of the property
Lex GR The Law Firm
Laxmi Nagar (East Delhi), East Delhi
Question : How can a mortgage property to be registered in the name of the lender.
Subject : Reg mortgage
Answer By Lawyer : contact me 7599486095
M/s. LEGAL TYCOON
New Delhi G.P.O. , New Delhi
Question : How can a mortgage property to be registered in the name of the lender.
Subject : Reg mortgage
Answer By Lawyer : Contact me - 7599486095
M/s. LEGAL TYCOON
New Delhi G.P.O. , New Delhi
Question : How can a mortgage property to be registered in the name of the lender.
Subject : Reg mortgage
Answer By Lawyer : Contact me - 7599486095
M/s. LEGAL TYCOON
New Delhi G.P.O. , New Delhi
Question : How can a mortgage property to be registered in the name of the lender.
Subject : Reg mortgage
Answer By Lawyer : Contact me immediately - 7599486095
M/s. LEGAL TYCOON
New Delhi G.P.O. , New Delhi
Question : How can a mortgage property to be registered in the name of the lender.
Subject : Reg mortgage
Answer By Lawyer : by way on an registered lease agreement
Divesh Sharma
Jaipur City , Jaipur
Question : How can a mortgage property to be registered in the name of the lender.
Subject : Reg mortgage
Answer By Lawyer : Sir, Your question is very vague. if the person or organization, who has lent money after keeping the property as mortgage, wants to get the property purchased in his/its name, then the person, who has lent money, will have to scrutinize the mortgage-deed contents to find out as whether any such clause is there or not or whether the mortgage is mortgage with conditional sale or is any other sort of mortgage. It is only the nature of mortgage that will determine the procedure to get the property transferred in the name of the lender. Please, tell the fact of the case precisely for better and consummate suggestion.
Pranay Kumar Sinha
Bariatu , Ranchi
Question : How can a mortgage property to be registered in the name of the lender.
Subject : Reg mortgage
Answer By Lawyer : If the Borrower could not pay the amount within time mention in the agreement and he wants to registered the property in your name then only lender can registered the property in his name other than that he have to file recovery of money suit for either recovery of amount, for sale of the property or for possession but it will take some time.
Syed Shakir Hussain
Toli Chowki , Hyderabad
Question : How can a mortgage property to be registered in the name of the lender.
Subject : Reg mortgage
Answer By Lawyer : How can a mortgage property to be registered in the name of the .
hi ajit,, it is to inform that you can approach the local registration office and take all the required documennts along with id proofs .... it can be easly registered.
Question : How can a mortgage property to be registered in the name of the lender.
Subject : Reg mortgage
Answer By Lawyer : you have to execute a regd. mortgage deed and thereby you register the property in the nameof the lender.
Question : How can a mortgage property to be registered in the name of the lender.
Subject : Reg mortgage
Answer By Lawyer : if the money could not be returned within the stipulated time then the lender of money can press any such clause in the mortgage deed which allows the lender to ask for the registry of the property in its name. if no such clause exist in the mortgage deed then the clauses and terms of the deed shall only be applicable
Vijyant Nigam
Question : How can a mortgage property to be registered in the name of the lender.
Subject : Reg mortgage
Answer By Lawyer : You can file a case for recovery and take the proper in you name through court and get it registered in your name by court order/decree
