Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10A(4)] [Section 10A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10A(4)(v) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)

(v)if a mortgagor who has applied to the Collector under sub-section (3) proves to the satisfaction of the Collector that he has paid the mortgage debt as the Collector has determined to be equitable or deposits with the Collector the amount of such mortgage debt or of such proportion thereof, the redemption of the land shall be deemed to have taken place and the Collector shall eject the mortgagee, if in possession, and as against the mortgagee place the mortgagor in possession.]