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State of Jammu-Kashmir - Section

Section 27 in Jammu and Kashmir Alienation of Land Act, SVT. 1995 (1938 A.D)

27. Addition to section 85 of the Tenancy Act (II of 1980).

- In sub-section (3) of section 85 of the Jammu and Kashmir Tenancy Act, 1980 the following words shall be added to clause (c) of the first group of suits therein mentioned, namely:"and suits relating to the rent to be paid under a mortgage made in accordance with form (c) as prescribed by section 8 of Jammu and Kashmir Alienation of Land Act".