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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(d) in Transfer of Property Act, 1977

(d)An interest in property restricted in its enjoyment to the owner personally cannot be transferred by him.
(dd)[ A right to future maintenance, in whatsoever manner arising, secured or determined, cannot be transferred] [In section 6, clause (dd) added by Act VI of 1996.].