Section 11 in The United Provinces Agriculturists Relief Act 1934
11. [ Ejectment of mortgagee remaining in possession after term] [Republished by section 27 (1) of U.P. Act XIII of 1940, except in its application to mortgages made before the commencement of that Act].
- If a mortgagee holding possession under a mortgage made after the commencement of this Act by an agriculturist, remains in possession after the expiry of the period for which he is entitled to hold and on the expiry of which he is bound to deliver back the mortgaged property without any payment by the mortgagor, the Court shall, on the application of the person entitled to possession, direct that the mortgage be redeemed, eject such mortgagee, and place the person so entitled in possession, and may also direct te mortgagee to pay such compensation to the person found to have been wrongly kept out of possession as it may deem reasonable. -
