Section 71. TPA, Renewal of mortgaged lease.


When the mortgaged property is a lease 1[***] and the mortgagor obtains a renewal of the lease, the mortgagee, in the absence of a contract to the contrary, shall, for the purposes of the security, be entitled to the new lease.

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1. The words “for a term of years” omitted by Act 20 of 1929, sec. 36.

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