Section 17(2) in The Orissa Money-lenders' Act, 1939
(2)On the discharge of the mortgage as aforesaid, the mortgagee shall deliver to the mortgagor all documents in his possession or power relating to the mortgaged property and shall transfer the property to the mortgagor and put him in possession thereof at his cost free from the mortgage and from all encumbrances created by him and those claiming under within three months from the date of expiry of the aforesaid period of seven yearsProvided that in cases where the said period of seven years has expired prior to the 22nd day of September, 1975, the delivery of documents and the delivery of possession of the property as aforesaid shall be effected within three months from the said date.
