Transfer of Property Act, 1882
60B. Right to inspection and production of documents
A mortgagor, as long as his right of redemption subsists, shall
be entitled at all reasonable times, at his request and at his own cost, and on
payment of the mortgagee's cost and expenses in this behalf, to inspect and
make copies or abstracts of, or extracts from, documents of title relating to
the mortgaged property which are in the custody or power of the mortgagee.