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

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State of Jammu-Kashmir - Subsection

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

(e)The Collector may order that, in lieu of the deposit of the amount found due, the mortgagee shall enjoy the profits of the mortgaged land for a period to be determined by the Collector with due regard to the amount found due and the profits accruing from the land:

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State of Jammu-Kashmir - Subsection

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