Section 10(2)(c) in Jammu and Kashmir Agrarian Reforms Act, 1976

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State of Jammu-Kashmir - Subsection

Section 10(2)(c) in Jammu and Kashmir Agrarian Reforms Act, 1976

(c)Where the Collector finds that any sum is due to the mortgagee under clause (b), he may order the deposit of the amount found due from the mortgagor in such annual instalments, not exceeding ten, as the Collector may, with due regard to the paying capacity of the mortgagor, deem fit.

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State of Jammu-Kashmir - Subsection

Section 10(2)(c) in Jammu and Kashmir Agrarian Reforms Act, 1976