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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(d) in Jammu and Kashmir Migrants (Stay of Proceedings) Act, 1997

(d)"Proceeding" includes any suit, appeal, application, petition, execution pending before any Court, Office, Tribunal or Forum for recovery of a loan, possession or a dispute relating to immovable property.