Section 2 in The Himachal Pradesh Restitution of Mortgaged Lands Act, 1976
2. Application of Act to subsisting mortgages.
- Notwithstanding anything contained in any enactment for the time being in force, this Act shall apply to any subsisting mortgages of land which were effected more than 20 years prior to the date on which an application for the restitution of the possession of the mortgaged land under section 4 of this Act is made.Explanation. - A mortgage shall be deemed to subsist notwithstanding a decree or order for its redemption having been passed provided redemption has not taken place before the commencement of this Act.
