Section 20(2) in The Limitation Act, Svt. 1995 (1938 A.D.)
(2)Effect of receipt of produce of mortgaged land. - Where mortgaged land is in the possession of mortgagee, the receipt of the rent or produce of such land shall be deemed to be a payment for the purpose of sub-section (1).Explanation: - Debt includes money payable under a decree or order of Court.
