9. Procedure in case of resumption of mortgaged property by a mortgagor from the mortgagee under Section 12 of the Act.
(1)On the expiry of the period of mortgage as mentioned in Section 12 of the Act, the mortgagor shall send a notice in Form M.L-4 by registered post with acknowledgement due requiring the mortgagee to deliver possession of the mortgaged property within thirty days from the date of notice.(2)A copy of the notice shall also be sent by registered post with acknowledgement due by the mortgagor to the Anchal Adhikari within whose jurisdiction the mortgaged property is situated.
