Section 27 in The Punjab Co-operative Land Mortgage Banks Act, 1957
27. Mortgagor's power to lease.
- Notwithstanding anything contained in the Transfer of Property Act, 1882 or any other law for the time being in force the duration of any lease, executed by a mortgagor, of property mortgaged to a Primary Land Mortgage Bank or the State Bank after the execution of the mortgage shall in no case exceed five years.
