Section 2 in The Punjab Restitution of Mortgaged Lands Act, 1938
2. Application of Act to subsisting mortgages effected prior to 8th June, 1901.
- 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 prior to 8th June, 1901 [in the principal territories and prior to 17th February, 1915, in the transferred territories] [Substituted for the words 'Punjab' by the Adaptation of Laws Order, 1968.].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 [or in the case of a mortgage in the transferred territories before the date on which the Act intended to these territories] [Substituted for the words 'Punjab' by the Adaptation of Laws Order, 1968.].
