Section 12(1) in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976
(1)Where the Tribunal finds that any sum is due to the mortgagee under section 11, the Tribunal may order the deposit of the amount found due from the mortgagor is such instalment as the Tribunal, with due regard to the paying capacity of the mortgagor, deems fit.
