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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(2)(c) in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976

(c)the procedure and principal by which the Tribunal shall assess the amount due under mortgage and the value of the benefits accruing to the mortgagee, while in possession;