Section 19(2) in The Orissa Money-lenders' Act, 1939
(2)Any money-lender who without sufficient cause-(a)falls to put the mortgagor or his successor-in-interest, as the case may be, in possession of the property as required by Sub-section (2) or Sub-section (3) of Section 17; or(aa)[ in the case of a possessory mortgage within the meaning of Section 17 which is discharged prior to the completion of a period of seven years from the date of the mortgage, fails to put the mortgagor or his successor-in-interest, as the case may be, in possession of the mortgaged property within three months from the date of such discharge; or] [Inserted vide Orissa Act No. 7 of 1977.](b)fails to make an application to the Court as required by Subsection (4) of that section; shall, on conviction, be punishable with imprisonment for a term which may extend to one year or with fine which may extend to one thousand rupees or with both.
