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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(iii) in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976

(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;