Section 17(1) in The U.P. Debt Redemption Rules, 1941
(1)The mortgagee shall be entitled to retain proprietary possession of the land and to receive the rents and profits thereof in lieu of interests and towards payment of the principal in the condition that after the expiry of ....................... years the land shall be re-delivered by him to the judgement-debtor or his successor-in-interest.
