Section 15 in Jammu and Kashmir Alienation of Land Act, SVT. 1995 (1938 A.D)
15. Ejectment of mortgagee, lessee or farmer remaining in possession after tern.
- If a mortgagee, lessee or farmer holding possession under mortgage made under section 8 or under a lease or farm made under section 13 or under a mortgage, lease or farm made under section 14 remains in possession after the expiry of the term for which he is entitled to hold under his mortgage, lease or farm, the [Deputy Commissioner] [Substituted by Act III of Samvat 2008 for "Wazir-i-Wazarat".] may, of his own motion and shall, on the application of the person entitled to possession, eject such mortgagee, lessee or farmer and place the person so entitled in possession.
