Section 3 in Jammu and Kashmir Migrants (Stay of Proceedings) Act, 1997
3. Stay of proceedings against Migrants.
Notwithstanding anything to the contrary contained in any law for the time being in force, all proceedings pending or hereinafter filed against a migrant for recovery of loan raised in the Kashmir Division or relating to immovable property situated in the Kashmir Division shall remain stayed from the commencement of this Act till the Government notifies otherwise:Provided that nothing in this section shall apply to a dispute relating to recovery of money or immovable property inter-se migrants.
