Section 18 in The United Provinces Agriculturists Relief Act 1934
18. [ After redemption the mortgagor to be put in possession if necessary] [Republished by section 27(1) of U.P. Act XIII of 1940, except in its application to mortgages made before the commencement of that Act].
- In all cases in which the Court orders redemption, it shall, if necessary, also put the applicant in possession of the mortgaged property, subject to any condition of the mortgage whereby a season or period of the year is fixed for surrendering possession.
