https://sclaw.in/2023/05/31/provincial-small-cause-courts-act-1887-section-17-security-furnished-in-the-form-of-the-rented-shop-belonging-to-a-third-party-cannot-be-accepted-as-security-in-law/
Provincial Small Cause Courts Act, 1887 - Section 17 - Security furnished in the form of the rented shop belonging to a third party cannot be accepted as security in law