Section 43(3) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(3)A usufructuary mortgage under sub-section (2) shall. upon the expiry of the period mentioned herein before be deemed to have been satisfied in full without any payment whatsoever by the mortgagor. and the mortgage debt shall be deemed to have been extinguished and the mortgaged land redeemed and the possession thereof shall be delivered by the mortgagee to the mortga2or free from,all encumbrances.
