<p align="left">Where the principal money secured is one hundred rupees or upwards, a mortgage other than a mortgage by deposit of title deeds can be effected only by a registered instrument signed by the mortgagor and attested by at least two witnesses.</p>
<p align="left">Where the principal money secured is less than one hundred rupees, a mortgage may be effected either by a registered instrument signed and attested as aforesaid or (except in the case of a simple mortgage) by delivery of the property.</p>
<p align="left"><sup>1</sup>[***]</p>
<p align="left">———————-</p>
<p align="left"><b>1. The third paragraph was omitted by Act 20 of 1929, sec. 20.</b></p>
