Section 139(2)(a) in Transfer of Property Act, 1977

[Cites 0, Cited by 0] [Section 139(2)] [Section 139] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 139(2)(a) in Transfer of Property Act, 1977

(a)the terms or incidents of any transfer of property made or effected before the date of enforcement of the Transfer of Property (Amendment) Act, 1996.

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State of Jammu-Kashmir - Subsection

Section 139(2)(a) in Transfer of Property Act, 1977