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[Cites 0, Cited by 0] [Section 10A(1)] [Section 10A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10A(1)(c) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)

(c)if the mortgage was already a written up usufructuary mortgage, in the same form of mortgage by which the mortgage retains possession with himself and recognises the mortgagee as his landlord subject to the payment of such rent as may be agreed upon, not exceeding double the amount of the land revenue assessed on the tenancy plus the rates and cesses chargeable thereon and for such term as may be determined by the Collector to be equitable, the mortgagor having no right to alienate his right of cultivating occupancy and the mortgagee having no right to eject the" mortgagor, except on the grounds provided in the Jammu and Kashmir Tenancy Act, 1980.