(b)for [the preservation of the mortgaged property] [In section 72 'A mortgagee' substituted for the words 'When, during the continuance of the mortgage, the mortgagee takes possession of the mortgaged property, he' ; clause (a) omitted ; in clause (b) words in brackets substituted for 'its preservation' ; proviso added and words in brackets after the proviso substituted for the word 'a charge on the mortgaged property, in addition to the principal money, with the same priority and with interest at the same rate' by Act VI of Samvat 1996.] from destruction, forfeiture or sale ;
