Section 2(1)(a) in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976

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State of Jammu-Kashmir - Subsection

Section 2(1)(a) in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976

(a)a mortgage of immovable property with or without possession whether in writing and registered under the Jammu and Kashmir Registration Act, Svt. 1977 or not, in which principal money or the value of the goods actually advanced by the mortgagees to the mortgagor does not exceed ten thousand rupees and which is subsisting on the date this Act comes into force; and

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State of Jammu-Kashmir - Subsection

Section 2(1)(a) in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976