<p align="left">Where the mortgaged property is a lease <b><sup>1</sup></b>[***], and the mortgagee obtains a renewal of the lease, the mortgagor, upon redemption, shall, in the absence of a contract by him to the contrary, have the benefit of the new lease.</p>
<p align="left">———————-</p>
<p align="left"><b>1. The words “for a term of years” omitted by Act 20 of 1929, sec. 28.</b></p>
