Section 14 in The United Provinces Agriculturists Relief Act 1934
14. [ Procedure when mortgagee accepts deposit.] [Republished by section 27(1) of U.P. Act XIII of 1940 except in its application to advances made before the first day of June, 1940, not being Joans as defined in that Act]
- If the mortgagee appears and accepts the deposit in full discharge of his mortgage, the Court shall order that the mortgage be redeemed, that the money deposited by the applicant be paid to the mortgagee and that the title deeds, if any, in possession or power of the mortgagee shall be deposited in Court and be delivered to the mortgagor.
