Section 52E(1)(b) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)

[Cites 0, Cited by 0] [Section 52E(1)] [Section 52E] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 52E(1)(b) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)

(b)any alienation of property made in contravention of any order or direction issued under clause (a) shall be void, and no transferee of such property shall be deemed to have acquired any right, title or interest therein,

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State of Jammu-Kashmir - Subsection

Section 52E(1)(b) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)