Section 32(3) in Rajasthan Nazul/Devsthan Building (Disposal by Public Auction) Rules, 1967
(3)During the continuance of the mortgage, the mortgagor will keep mortgaged property in good and substantial repairs and if the shall neglect to do so, the mortgagee may at his discretion recall the money due at once and realise the same by enforcement of this mortgage or otherwise.
