Section 27 in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972
27. Usufructuary mortgage to be deemed to be simple mortgage.
- Notwithstanding anything contained in any contract or document or in any other law for the time being in force every mortgage of agricultural land with possession existing on the date of commencement of these Regulations and held from a debtor by a money-lender who is not a member of a Scheduled Tribe shall, to the extent of the amount secured on such land, be deemed to have been substituted by a simple mortgage and the mortgagee shall forthwith redeliver possession of the mortgaged land to the debtor.
