LexSection 62 — Right of usufructuary mortgagor to recover possession.
Transfer of Property Act, 1882
In the case of a usufructuary mortgage, the mortgagor has a right to recover possession of the property 1 [together with the mortgagedeed and all documents relating to the mortgaged property which are in the possession or power of the mortgagee].-- (a) where the mortgagee is authorised to pay himself the mortgage-money] from the rents and profits of the property.--when such money is paid: (b) where the mortgagee is authorised to pay himself from such rents and profits 2 [or arty part thereof a part only of the mortgage -money,]--.when the term (if any), prescribed for the payment of the mortgage-money has expired and the mortgagor pays or tenders to the mortgagee 3 [the mortgage-money or the balance thereof] or deposits it in Court as hereinafter provided.Open in Lexace · Ask the AI about this section