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[Cites 0, Cited by 2] [Entire Act]

State of Jammu-Kashmir - Section

Section 16 in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976

16. Jurisdiction of Civil Courts barred.

- No Civil Court shall have jurisdiction to entertain any claim to enforce any right under a mortgage declared extinguished under this Act or to question the validity or any proceedings under Act.