Section 13 in Jammu and Kashmir Code of Civil Procedure Act, 1977
13. Suit to be instituted where subject-matter situate.
- Subject to the pecuniary or other limitations prescribed by any law, suits -(a)for recovery of immovable property with or without rent or profits,(b)for the partition of immovable property,(c)for foreclosure, sale or redemption in the case of a mortgage of or charge upon immovable property,(d)For the determination of any other right to or interest in immovable property,(e)For compensation for wrong to immovable property,(f)For the recovery of movable property actually under distrait or attachment, Shall be instituted in the Court within the local limits of whose jurisdiction the property is situate.
