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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(2)(ii) in Jammu and Kashmir Land Grants Act,1960

(ii)No person shall transfer the lease hold rights granted under sub-section(1), in any manner whatsoever expecting in favour of a natural inheritor and any transfer made in the contravention of the said restriction shall, ipso facto, terminate the lease and the land shall escheat to the state.