Section 18(c) in The Specific Relief Act, 1977 (1920 A.D.)
(c)where the vendor professes to sell unencumbered property, but the property is mortgaged for an amount not exceeding the purchase money, and the vendor has in fact only a right to redeem it. the purchaser may compel him to redeem the mortgage and to obtain a conveyance from the mortgagee;
