Transfer of Property Act, 1882
101. No merger in case of subsequent encumbrance
Any mortgagee of, or person having a charge upon, immovable
property, or any transferee from such mortgagee or charge-holder, may purchase
or otherwise acquire the rights in the property of the mortgagor or owner, as
the case may be, without thereby causing the mortgage or charge to be merged as
between himself and any subsequent mortgagee of, or person having a subsequent
charge upon, the same property; and no such subsequent mortgagee or
charge-holder shall be entitled to foreclose or sell such property without
redeeming the prior mortgage or charge, or otherwise than subject thereto.