Section 13(1) in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976
(1)The Tribunal may, after declaring the rights of the mortgagee extinguish, eject the mortgagee and order delivery of possession of the mortgaged property to the mortgagor. In case of resistance the Tribunal may exercise all the powers conferred on a Civil Court by rules 97 and 98 of order XXI of the Code of Civil Procedure, 1977.
