Section 61 — By a mortgagor

By a mortgagor— (a)to redeem or recover possession of immovable property mortgaged; Thirty years. When the right to redeem or to recover possession accrues. (b)to recover possession of immovable property mortgaged and afterwards transferred by the mortgagee for a valuable consideration; Twelve years. When the transfer becomes known to the plaintiff. (c) to recover surplus collections received by the mortgagee after the mortgage has been satisfied. Three years. When the mortgagor re-enters on the mortgaged property.

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