Section 38(3) in The Orissa State Electricity (Supply) Rules, 1962
(3)On the registration of any transfer of a mortgage [* * *] [Omitted vide Orissa Gazette Extraordinary No. 209/1962.] not secured by a trust deed, the transferee, or his executors or administrators, shall be entitled to the full benefit of the original mortgage and the principal and interest secured thereby.
