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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 126(1) in Jammu and Kashmir Co-Operative Societies Act, 1989

(1)Notwithstanding anything contained in the Transfer of Property Act, 1977, the Board or any person authorised by it in this behalf shall have power, in addition to any other remedy available to the Housing Federation to bring the mortgaged property to sale without the intervention of the Court.