(a)[ a mortgage of immovable property other than land as defined in the Jammu and Kashmir Alienation of Land Act, Samvat 1995, in favour of-(i)the Life Insurance Corporation of India established under the Life Insurance Corporation Act, 1956 (31 of 1956) and having an office for transacting the business in the State ; or(ii)the Industrial Finance Corporation of India established under the Industrial Finance Corporation Act, 1948 ; or(iii)the Jammu and Kashmir State Financial Corporation established under the State Financial Corporation Act, 1951 ; or(iv)the Jammu and Kashmir Bank Ltd. or the Industrial Development Bank of India or a Bank for the time being included in the Second Schedule to the Reserve Bank of India Act, 1934 and having an office for transacting the business of banking in the State ; or(v)the Industrial Credit and Investment Corporation of India ; or(vi)the Housing and Urban Development Corporation Ltd., New Delhi ; or(vii)The Unit Trust of India :(viii)[ The Jammu and Kashmir Housing Board constituted under the Jammu and Kashmir Housing Board Act, 1976 :
