Section 3 in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976
3. Definitions.
- In this Act unless there is anything repugnant in the subject or context-(i)"benefits" includes any payments made by the mortgagor in kind or in cash ;(ii)"Collector" means the officer designated as such under the Jammu and Kashmir Land Revenue Act, Svt. 1996;(iii)"mortgagor" and "mortgagee" respectively shall include the assignee, successor-in-interest and legal representative of such mortgagor or mortgagee, as the case may be;(iv)"prescribed" means prescribed by rules made under this Act;(v)"Subordinate Judge" means the Subordinate Judge appointed under the Jammu and Kashmir Civil Courts Act, Svt. 1977;(vi)the expressions "mortgage" "mortgagor" "mortgagee-deed shall have the same meanings as are assigned to them in the Jammu and Kashmir Transfer of Property Act, Svt. 1977; and(vii)the words and expression used in this Act but not defined have the meaning assigned to them in the Jammu and Kashmir Transfer of Property Act, Svt 1977.
