Section 10(b) in The Evacuee Interest (Separation) Act, 1951
(b)in the case of any claim of a mortgagor or mortgagee, -(i)pay to the Custodian or the claimant the amount payable under the mortgage debt and redeem the mortgaged property; or(ii)sell the mortgaged property for satisfaction of the mortgage debt and distribute the sale-proceeds thereof; or(iii)partition the property between the mortgagor and the mortgagee having regard to the share to which the mortgagee would be entitled to lieu of his claim;
