(f)Mortgage by deposit of title-deeds.-Where a person in any of the [Municipal Corporation Limits of Jammu and Srinagar and other Municipalties/areas which the Government may by notification in the Government Gazette specify] and in any other town which the Government may by notification in the Government Gazette, specify in this behalf, delivers to a creditor or his agent documents of title to immovable property, which intent to create a security thereon, the transaction is called a mortgage by deposit of the title-deeds.
