Section 17(7) in The Orissa Money-lenders' Act, 1939
(7)If no application is made under Sub-section (5) within the period specified therein or it on such an application being made no person is found to be the successor-in-interest and the said period has already elapsed, the property along with the amount, if any, which has accrued from its income shall lapse to the State Government.Explanation - For the purpose of this section any mortgage in pursuance of which the mortgages is in possession and enjoyment to the mortgage security in satisfaction of the mortgage debt either in whole or in part shall be deemed to be a possessory mortgage.
