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[Cites 0, Cited by 3] [Entire Act]

State of Jammu-Kashmir - Section

Section 48 in Transfer of Property Act, 1977

48. Priority of rights created by transfer.

- Where a person purports to create by transfer at different times rights in or over the same immovable property, and such rights cannot all exist or be exercised to their full extent together, each later created right shall, in the absence of a special contract or reservation binding the earlier transferees, be subject to the rights previously treated.