15. Estate in possession of a mortgagee with possession -
(1)A mortgagee in possession of an estate or share therein shall cease to have any right in such estate or share, if the proprietor mortgagor deposits the mortgage money together with interest thereon in Government Treasury and applies for redemption of the mortgage in the proper court, within a period of nine months from the commencement of this Act.(2)[ If the proprietor mortgagor deposits the amount and applies for redemption as provided in sub section (1), he shall be declared as Bhumidhar in respect of the mortgaged area which was under the personal cultivation of the mortgagee on the date of such application for redemption, and if any part of the mortgaged area was on the said date let out to a tenant , such tenant shall be declared as Bhumidhar in respect of the area that was so let out to him.] [Substituted by Act of 1959, section 7 for sub-section (2) ](3)Where the proprietor mortgagor fails to take action under sub section (1) within the time specified therein, the mortgagee of the area mortgaged with possession, [***] [The words "whether or not it was the sir or khudkasht or the mortgagor" on the date of the mortage omitted by Act of 1959, sec 7] shall be declared as the Bhumidhar of so much of the area mortgaged as is under the personal cultivation of the mortgagee.(4)Where the area mortgaged or part thereof is let out to tenants, the mortgagee shall be declared as the Bhumidhar of the part under his personal cultivation and the tenants shall be declared as Bhumidhars of their respective areas let out to them.(5)Subject to section 11 or 13 the provisions of sub section (1) to (4) shall apply mutatis mutandis to mortgagees with possession where the mortgagors were---(a)occupancy tenants under section 5 of the Punjab Tenancy Act, 1887,(b)tenants holding land on Patta Dawami or Istamrari, with right of transfer by sale, or(c)exproprietary tenants, occupancy tenants other than those under section 5 of the Punjab Tenancy Act, 1887, grove holders or tenants holding land on Patta dawami or Istamrari without right of transfer by sale.
