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[Cites 0, Cited by 0] [Section 10A(4)] [Section 10A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10A(4)(iii) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)

(iii)the mortgagor may redeem his land at any time during the currency of the mortgage on payment of the mortgage debt or in the case of a mortgage in form (a) or form (b) of such proportion of the mortgage debt as the Collector determines to be equitable ;