Section 14C(1) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
(1)Any property, mortgaged with an evacuee and declared as evacuee property, alloted to a displaced person under valid orders, but redeemed by the mortgagor under any law for the time being in force, shall continue to remain in possession with such person on the same conditions on which he held it before the date of redemption.
