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[Cites 0, Cited by 0] [Section 139] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 139(1) in Transfer of Property Act, 1977

(1)Nothing in this Act shall affect any Regulation, Hidayat, Resolution, Ailan, Rule or valid custom now in force restricting and regulating transfer of immovable property in any part of the Jammu and Kashmir State or any right therein, or confer any right, or rights of transfer expressly taken away or restricted by any such enactment.