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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 52(2) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(2)A transfer made in contravention of provisions of section 5 (d) (ii) shall not be valid or recognised, notwithstanding to the contrary, anything contained in any law for the time being in force.