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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(vi) in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976

(vi)the expressions "mortgage" "mortgagor" "mortgagee-deed shall have the same meanings as are assigned to them in the Jammu and Kashmir Transfer of Property Act, Svt. 1977; and