Section 10C in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
10C. Power of the Collector to eject mortgagee or lease after the expiry of the term of the mortgage or lease.
- If a mortgagee or lessee holding possession under a mortgage under section 10-A or under a lease under section 10-B remains in possession after the expiry of the term for which he is entitled to hold under his mortgage or lease, the Collector may, on his own motion, or on the application of the person entitled to possession, eject such mortgagee or lessee and place the person so entitled in possession.]
