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

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

(ii)if the mortgage is in form (a) or form (b), then at the end of the fixed period of possession the mortgage debt shall be extinguished ;

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