<p><strong><sup>1</sup></strong>A mortgagor who has executed two or more mortgages in favour of the same mortgagee shall, in the absence of a contract to the contrary, when the principal money of any two or more of the mortgages has become due, be entitled to redeem any one such mortgage separately, or any two or more of such mortgages together.</p>
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<p><strong>1. Subs. by Act 20 of 1929, sec. 24, for the original section.</strong></p>