LexSection 61 — Right to redeem separately or simultaneously.
Transfer of Property Act, 1882
1 [61. Right to redeem separately or simultaneously. -- A mortgagor who has executed two or more mortgages in favour of the same mortgagee shall, in the absence of a contract to the contrary, when the principal money of any two or more of the mortgages has become due, be entitled to redeem any one such mortgage separately, or any two or more of such mortgages together.]Open in Lexace · Ask the AI about this section