Section 28 in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)
28. Sale by one of joint owners.
- If one of several joint owners of goods has the sole possession of them by permission of the co-owners, the property in the goods is transferred to any person who buys them of such joint owner in good faith and has not at the time of the contract of sale notice that the seller has not authority to sell.
