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

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State of Jammu-Kashmir - Subsection

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

(b)

(i)where the Collector finds that the value of benefits enjoyed by the mortgagee equals or exceeds the cost of improvements, if any, effected by such mortgagee, in accordance with the terms of the mortgage deed, plus one and a half times the amount of the principal money, he shall, by order in writing, direct that the mortgage be redeemed and shall put the mortgagor in physical possession of the land;

(ii)where the Collector finds that the value of benefits enjoyed by the mortgagee, while in possession, is less than the cost of improvements, if any, effected by such mortgagee in accordance with the terms of the mortgage deed, plus one and a half times the amount of the principal money, he shall, by order in writing, direct that the mortgaged land be restored to the mortgagor and he be put in possession thereof subject, however, to the payment of amount, if any, due to the mortgagee:

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State of Jammu-Kashmir - Subsection

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