Section 7(2) in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976
(2)Notwithstanding anything contained in sub-section (1) a mortgagor, to the mortgage of whose property the provisions of this Act apply, may, in case such property is situate in the District of Ladakh; in the sub-division of Gurez; in Macchil illaqa of Tehsil Kupwara and Tehsil Karnah; in the District of Baratuulla; in Tehsil Gool Gulabgarh, in Niabat Panchari of Tehsil Udhampur; in the territorial Jurisdication of Police Station Dudoo Basantgarh of Tehsil Ramnagar and in the Thakra Kote and Nagote illaqas of Tehsil Reasi in the District of Udhampur; in Tehsil Budhal in the District of Rajouri; in Niabat Banni in the District of Kathua and in Marew, Warhwan and Puddar illaqas of Kishtwar in the District of Doda; and such other areas as may be notified by the Government, present a petition to the Tribunal for requisition of the mortgaged property within twice the period provided for under sub-section (1).
