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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(1)(h) in The Registration Act, 1977 (1920 A.D.)

(h)[ non-testamentary instruments transferring or assigning any decree or order of a Court or any award when such decree or order or award purports or operates to create, decree, assign, limit or extinguish, whether in present or in future, am right, title or interest, whether vested or contingent, to or in immovable property;] [Clause (h) to section 17(1) added by Act VII of 1996.]