Section 4(f) in The Karnataka Debt Relief Act, 1976
(f)every mortgage executed by the debtor in favour of the creditor shall stand redeemed and the mortgaged property shall be released in favour of such debtor and where the creditor fails to do so, the Sub-Divisional Magistrate or any other executive Magistrate authorised by the State Government in this behalf having jurisdiction over the place where the mortgaged property is situate may suo motu or on application of the debtor and after such inquiry as he may deem fit, put the debtor in possession of the mortgaged property.
