Section 2(h) in The Evacuee Interest (Separation) Act, 1951
(h)Mysore by Mysore Act 3 of 1961 .(iii)as a mortgagor having mortgaged the property or any interest therein in favour of an evacuee; and includes any other interest which such person may have jointly with an evacuee and which is notified in this behalf by the Central Government in the Official Gazette;
