Section 48(1) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949
(1)If the estate under management or any part thereof be in the possession of a mortgagee or conditional vendee, the manager at any time after the liquidation scheme has been sanctioned as aforesaid, may, by an order in writing, require such incumbrancer to deliver up possession of the same to him at the end of the then current year.
