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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(i) in Transfer of Property Act, 1977

(i)Nothing in this section be deemed to authorise a tenant having an untransferable right of occupancy, the farmer of an estate in respect of which default has been made in paying revenue, or the lessee of an estate under the management of a Court of wards, to assign his interest as legally such tenant, farmer or lessee.