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State of Jammu-Kashmir - Section

Section 30 in Transfer of Property Act, 1977

30. Prior disposition not affected by invalidity of ulterior disposition.

- If the ulterior disposition is not valid, the prior disposition is not affected by it.IllustrationA transfers a farm to B for her life, and if she do not desert her husband to C. B is entitled to the farm during her life as if no condition had been inserted.