Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Jammu-Kashmir - Section

Section 73 in Jammu and Kashmir Wakafs Act, 2001

73. Restriction on leasehold rights.

- Notwithstanding anything contained in the Transfer of Property Act, Samvat 1977, or any other law for the time being in force, the lease of any immovable property in favour of any person by the Council or any Tehsil Committee under the Act or any instrument of Wakaf to manage and supervise any Wakaf shall not create any tenancy rights in the property in favour of such person.