12. Order of Revenue Assistant in all cases where mortgagor has applied for redemption within 9 months from the commencement of the Act (Section 15).
- At the end of nine months from the commencement of the Act, the Revenue Assistant shall take up, village-wise, each entry in the register in L.R. Form 9. In all cases in which the mortgagor has applied for redemption of the mortgage within a period of nine months from the commencement of the Act, the Revenue Assistant shall pass orders in accordance with sub-section (2) and (4) of Section 15 and fill up the entries in columns 17 to 23 of the register in L.R. Form 9. Such Sir or Khud Kasht of the mortgagor as is under the personal cultivation of the mortgagee mortgage shall be ordered to be included in the Bhumidhari of the mortgagor and the rest as a Bhumidhari of the mortgagee or the mortgagee's tenants in accordance with possession. In these cases the new land revenue and compensation shall be determined in accordance with Section 14 and entered in columns 20 to 23 of the register in L.R. Form 9.
