Section 15(3) in The Delhi Lands Reforms Act, 1954
(3)Where the proprietor mortgagor fails to take action under sub section (1) within the time specified therein, the mortgagee of the area mortgaged with possession, [***] [The words "whether or not it was the sir or khudkasht or the mortgagor" on the date of the mortage omitted by Act of 1959, sec 7] shall be declared as the Bhumidhar of so much of the area mortgaged as is under the personal cultivation of the mortgagee.
