(h)his receipts from the morgaged property, or, where such property is personally occupied by him, a fair occupation rent in respect thereof, shall, after, deducting the expenses [properly incurred for the management of the property and the collection of rents and profits and the other expenses] [In clause (h) words in brackets inserted, and words 'on the mortgage money' deleted by Act VI of Samvat 1996.] mentioned in clauses (c) and (d), and interest thereon, be debited against him in reduction of the amount (if any) from time to time due to him on account of interest [***] [In clause (h) words in brackets inserted, and words 'on the mortgage money' deleted by Act VI of Samvat 1996.] and, so far as such receipts exceed any interest due, in reduction or discharge of the mortgage-money ; the surplus, if any, shall be paid to the mortgagor ;
