Section 35(iii) in Jammu and Kashmir Co-Operative Societies Act, 1989
(iii)no land or other immovable property in respect of which a declaration has been under clause (i) or any part of such land or other immovable property or any interest in such land or other immovable property shall be sold until the entire amount of the loan or loans taken by the member from the society together with interest thereon is paid to society and any transaction made in contravention of this clause shall be null and void;
