95. [ Rights of redeeming co-mortgagor to expenses. [Substituted by Act VI of Svt. 1996.]
- Where one of the several mortgagors redeems the mortgaged property, he shall, in enforcing his right of subrogation under section 92 against his comortgagors, be entitled to add to the mortgage-money recoverable from them such proportion of the expenses, properly incurred in such redemption as is attributable to their share in the property.]
