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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 57(1) in Transfer of Property Act, 1977

(1)in case of an annual or monthly sum charged on the property, or of a capital sum charged on a determinable interest in the property- of such amount as, when invested in securities of the Government of India, or of the State, the Court considers will be sufficient, by means of the interest thereof, to keep down or otherwise provide for that charge ; and