(a)[ to authorise any mortgagee other than a mortgagee by conditional sale or a mortgagee under an anomalous mortgage by the terms of which he is entitled to foreclose, to institute a suit for forclosure, or a usufructuary mortgagee as such or a motgagee by conditional sale as such to institute a suit for sale ; or] [Clause (a) substituted Act VI of 1996.]
