(d)and, where the mortgaged property is a lease, [x x x] [In section 65 clause (d) words 'for a term of years' omitted and after clause (e) following words omitted 'Nothing in clause (c) in clause (d) so far as it related to the payment of future rent, applies in the case of a usufructuary mortgage' by Act VI of Samvat 1996.] that the rent payable under the lease, the conditions contained therein, and the contracts binding on the lessee have been paid, performed and observed down to the commencement of the mortgage; and that the mortgagor will, so long as the security exists and the mortgagee is not in possession of the mortgaged property, pay the rent reserved by the lease, or, if the lease be renewed, the renewed lease, perform the conditions contained therein and observe the contracts binding on the lessee, and indemnify the mortgagee against all claims sustained by reason of the non-payment of the said rent or the non-performance or non-observance of the said conditions and contracts ;
