Section 11(1)(b) in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976

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State of Jammu-Kashmir - Subsection

Section 11(1)(b) in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976

(b)Where the mortgagee is still in possession, that the mortgagor be put into possession of the mortgaged property as against the mortgagee and that the title deeds, if any be restored to the mortgagor; and

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State of Jammu-Kashmir - Subsection

Section 11(1)(b) in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976