(2)When the Assistant Commissioner makes any such declaration, the applicant shall, notwithstanding anything contained in clause(6) of section 2, be deemed to be debtor and if it was incurred prior to the date of commencement of this act the debt covered under that mortgage shall be deemed to be wholly discharged and the provisions of sub-section (2) of section 5 shall mutatis mutandis apply for recording redemption of such mortgage and delivery of possession of such property.
