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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(2)(a) in The Jammu And Kashmir Alienation of Land Rules, 1970

(a)where u/s 11(2) a mortgage deed is cancelled and a new deed is drawn up in lieu thereof or a condition intended to operate by way of conditional sale in a mortgage deed is struck off;