Section 7(1) in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976
(1)Within six months from the commencement of this Act or within such extended period as the Government may, by a notification in the Government Gazette, specify in this behalf a mortgagor to the mortgage to whose property the provisions of this Act apply, may present a petition to the Tribunal for restitution of the mortgaged property.
