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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(2)(ii) in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976

(ii)mortgages held by the State land Development Bank, or Land Development Bank as defined in the Jammu and Kashmir Co-operative Societies Act, 1960oi any institution mentioned in section 4 (A) of the Jammu and Kashmir Alienation of Land Act, Svt, 1995 or section 140 of the Jammu and Kashmir Transfer Property Act, 1977;