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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(2)(xii) in The Registration Act, 1977 (1920 A.D.)

(xii)[ any instrument which purports or operates to transfer land in favour of State or a Panchayat constituted under the Jammu and Kashmir Village Panchayat Act, 2008] [Clause (xii) inserted by Act XXXII of 1956.].