Section 7 in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976
7. Petitions for restitution.
(1)Within six months from the commencement of this Act or within such extended period as the Government may, by a notification in the Government Gazette, specify in this behalf a mortgagor to the mortgage to whose property the provisions of this Act apply, may present a petition to the Tribunal for restitution of the mortgaged property.(2)Notwithstanding anything contained in sub-section (1) a mortgagor, to the mortgage of whose property the provisions of this Act apply, may, in case such property is situate in the District of Ladakh; in the sub-division of Gurez; in Macchil illaqa of Tehsil Kupwara and Tehsil Karnah; in the District of Baratuulla; in Tehsil Gool Gulabgarh, in Niabat Panchari of Tehsil Udhampur; in the territorial Jurisdication of Police Station Dudoo Basantgarh of Tehsil Ramnagar and in the Thakra Kote and Nagote illaqas of Tehsil Reasi in the District of Udhampur; in Tehsil Budhal in the District of Rajouri; in Niabat Banni in the District of Kathua and in Marew, Warhwan and Puddar illaqas of Kishtwar in the District of Doda; and such other areas as may be notified by the Government, present a petition to the Tribunal for requisition of the mortgaged property within twice the period provided for under sub-section (1).(3)Every petition made under this section shall be accompanied by such Court-fee as may be notified by the Government and shall be verified in such manner as may prescribed.
