Section 56 in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018
56. Certain transfers to be null and void.
- Notwithstanding anything contained in the Transfer of the Property Act, Samvat 1977 or any other law for the time being in force, where, after the issue of a notice under section 24, any property referred to in the said notice is transferred by any mode whatsoever, the transfer shall, for the purposes of the proceedings under this Act, be ignored and if the property is subsequently confiscated by the Government under section 27, then, the transfer of the property shall be deemed to be null and void.Exemption. - (1) The Government may, by notification, exempt any property relating to charitable or religious trusts from the operation of this Act.(2)Every notification issued under sub-section (1) shall be laid before each House of the State Legislature.
