Section 10A(4)(iv) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)

[Cites 0, Cited by 0] [Section 10A(4)] [Section 10A] [Entire Act]

(iv)in the case of a usufructuary mortgage the mortgagee shall not be deemed to bind himself personally to repay the mortgage money ; and

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