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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(2) in The Public Servants Transfer of Immovable Property (Restriction) Ordinance, 2004

(2)Notwithstanding anything contained in any law to the contrary, any transfer effected by a public servant without the previous sanction as provided in sub-section (1) shall be void and no person shall be deemed to lime acquired any right thereunder.