Section 55(4)(b) in Transfer of Property Act, 1977

[Cites 0, Cited by 0] [Section 55(4)] [Section 55] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 55(4)(b) in Transfer of Property Act, 1977

(b)where the ownership of the property has passed to the buyer before payments of the whole of the purchase-money, to a charge upon the property in the hands of the buyer, [any transferee without consideration or any transferee with notice of the non-payment] [In section 55 (4) (b) words in brackets inserted by the Act VI of Samvat 1996.], for the amount of the purchase-money, or any part thereof remaining unpaid, and for interest on such amount or part 1[from the date on which possession has delivered.]

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State of Jammu-Kashmir - Subsection

Section 55(4)(b) in Transfer of Property Act, 1977