Section 10A(2) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(2)If in the case of a mortgage in form (c) the mortgagor is ejected or relinquishes or abandons cultivating occupation of the land, the mortgage shall take effect as a usufructuary mortgage in form (a) for such term, not exceeding 21 years, from the date of the ejectment, relinquishment or abandonment, and for such sum of money as the Collector may consider to be reasonable.
