Section 10(7) in The M.P. Refugees Rehabilitations (Loans) Rules, 1963
(7)For the consideration aforesaid the borrower hereby transfers by way of simple mortgage all the property, goods and effects which the borrower may acquire with the aid of the loan advanced to him by the creditor, to the intent that the said property shall remain hypothecated with the creditor, for the purpose of recovering the sum of Rs..................or any such lesser sum as may become due by the borrower to the creditor by virtue of this deed and that the creditor may enforce against the said property or any part thereof all or any of the remedies of the holder of a simple mortgage.
