Section 17A(1) in The Orissa Money-lenders' Act, 1939
(1)Where the mortgagee fails to deliver possession of the mortgaged property to the mortgagor or his successor-in-interest as required under Sub-section (2) of Section 17 and the mortgagor is opposed or impeded in taking possession of the property the mortgagor may make an application to the Sub-Divisional Officer or the Tahasildar having jurisdiction over the area in which the property is situated, to enforce delivery of possession of such property.
