Section 17(5) in The U.P. Debt Redemption Rules, 1941
(5)The sum of money to be paid by the mortgagor on redemption of his land before the expiry of the term of the mortgage shall be such proportion of the mortgage money as may be prescribed by the Uttar Pradesh Debt Redemption Rules, 1941, less, any amount that may be due to the mortgagor for any loss or damage caused to the mortgaged property by any Act of the mortgagee which is permanently injurious to the mortgaged property, other than an act which may have been permitted by the Collector in accordance with Rule 9 of those rules.*Conditions, if any, imposed by the Collector in accordance with Rule 9 of the Uttar Pradesh Debt Redemption Rules, 1941.
