Section 92(1) in Jammu and Kashmir Co-Operative Societies Act, 1989
(1)Notwithstanding anything contained in any law for the time being in force, it shall be lawful for an Agriculture and Rural Development Bank or State Agriculture and Rural Development Bank to purchase any mortgaged properly sold under this Chapter, and the property so purchased shall be disposed of by such bank by sale within such period as may be fixed by the Trustee.
