Section 12(4) in The Assam Debt Conciliation Act, 1936
(4)Existing mortgage, lien or charge to subsist. - Where an agreement registered under sub-section (2) relates to a debt which is secured by a mortgage, lien or charge on any immovable property of the debtor, such mortgage, lien or charge shall subsist to the extent of the amount payable to the creditor in respect of such debt in accordance with the terms of the agreement until such amount has been recovered or the property has been sold for the satisfaction of such debt.
