Section 5(h) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(h)(i)every mortgage with possession not being a mortgage made by khaikar thereof, existing on any khaikari land on the date immediately preceding the appointed date shall, to the extent of the amount seared on such land, be deemed, without prejudice to the rights of the State Government under Section 4, to have been substituted by a simple mortgage;(ii)notwithstanding anything contained in the mortgage deed or any other agreement, the amount declared due on a simple mortgage substituted under sub-clause (i) shall carry such rate of interest and from such date as may be prescribed;
