Section 10 in Jammu and Kashmir Land Grants Act,1960
10. Transfer of Property Act,Svt.1977 not to apply to Government Grants.
- Nothing contained in the transfer of Property Act,Svt. 1977 shall apply or be deemed ever to have applied to any grant or other transfer of land or any interest therein here to fore made or hereafter to be made by or on behalf of the Government to or in favour of any such person whomsoever, but every such grant and transfer shall be constructed and take effect as if the said Act had not been passed.
