(11)Where the equity of redemption in the property subject to the mortgage or any part of such interest belonged to or devolved on, two or more persons and any one of them or any person claiming under any one of them has, during the period referred to in sub section (10), clause (ii) (a), redeemed the entire mortgage, nothing contained in this section shall affect the rights or the relief's to which the person redeeming the mortgage might be entitled to under any other law for the time being in force as against the other persons aforesaid.
