Section 8(2) in Jammu and Kashmir Alienation of Land Act, SVT. 1995 (1938 A.D)
(2)If in the case of a mortgage in form (c) the mortgagor is ejected or relinquishes or abandons cultivating occupancy of the land, the mortgage shall take effect as a usufructuary mortgage in form (a) for such term not exceeding twenty-one years from the date of the ejectment, relinquishment, or abandonment, and for such sum of money as the Deputy Commissioner may consider to be reasonable.
