Section 6 in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976
6. Stay of proceeding in suits and executions of a decree for ejectment or arrears of rent against the mortgagors before the Civil Courts.
- Where possession of the mortgaged property is retained by the mortgagor as a tenant on payment or rent all proceedings, in a suit by the mortgagee for ejectment of such mortgagor from such property or for arrears of its rent, or for both, or for execution of decree of ejectment or rent shall be stayed by the court, in which such suit is pending, on receipt of an intimation from the Tribunal, established under this Act, to the effect that an application under this Act is pending in respect of the said mortgaged property.
