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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(2)(d) in Jammu and Kashmir Agrarian Reforms Act, 1976

(d)In determining the amount due, the Collector shall give credit to the mortgagor for the value of the benefits to be enjoyed by the mortgagee during the period covered by the instalments.