Section 2(6) in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969
(6)"possessory mortgagee" means a mortgagee entitled to the possession of the whole or part of the mortgaged property and to receive the rents and profits accruing from such properly or any part of such rents and profits and to appropriate the same in lieu of interest or in payment of the mortgage money or partly in lieu of interest or partly in, payment of the mortgage money; and "possessory mortgage" and "possessory mortgagor" shall be construed accordingly;
