Section 134(1) in Jammu and Kashmir Co-Operative Societies Act, 1989
(1)Notwithstanding anything contained in Jammu and Kashmir Houses and Shops Rent Control Act, 1966 or in any other law for the time being in force, when the mortgaged property sold in accordance with the provisions of this Act, is occupied by tenant or borrower or any other persons, such person shall be evicted forthwith treating him illegal and unauthorised occupant.
