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

State of Jammu-Kashmir - Subsection

Section 2(2)(i) in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976

(i)mortgage of lands for which provisions for redemption have been made in Jammu and Kashmir Agrarian Reforms Act, 1976;