Section 6 in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018
6. Prohibition on re-transfer of property by benamidar.
(1)No person, being a benamidar shall re-transfer the benami property held by him to the beneficial owner or any other person acting on his behalf.(2)Where any property is re-transferred in contravention of the provisions of sub-section (1), the transaction of such property shall be deemed to be null and void.
