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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(1)(b) in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976

(b)a mortgages securing lone for purposes of building of a house-boat regardless of the amount of the principal money or the value of the goods-actually advanced by the mortgagee to the mortgagor and which the subsisting on the date this Act comes into force.