Section 11(1)(c) in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976

[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(1)(c) in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976

(c)Where the mortgagee has received money in excess of one and a half times the amount of the principal money, or the pecuniary value of the goods actually advanced, and the cost of such improvements if any, that such excess amount be [recovered from the mortgagee and paid to the mortgagor.] [Substituted by Act XXXIV of 1978, Section 2.]

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State of Jammu-Kashmir - Subsection

Section 11(1)(c) in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976