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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53(2) in Jammu and Kashmir Co-operative Societies Rules, 2001

(2)Every such application shall be made in the form specified by the Registrar and shall be signed by the decree holder, may indicate whether he wishes to proceed against the immovable property mortgaged to the decree holder or other immovable property or to secure the attachment of immovable property.