Section 13 in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976
13. Power of the Tribunal.
(1)The Tribunal may, after declaring the rights of the mortgagee extinguish, eject the mortgagee and order delivery of possession of the mortgaged property to the mortgagor. In case of resistance the Tribunal may exercise all the powers conferred on a Civil Court by rules 97 and 98 of order XXI of the Code of Civil Procedure, 1977.(2)Where the Tribunal orders recovery of excess amount from the mortgagee under clause (c) of sub-section (1) of section 11, such recovery shall be made as if such order were a decree for money passed by a Civil Court and in executing such decree the Tribunal shall have all the powers of a civil Court executing a decree.
