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[Cites 0, Cited by 6] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(i) in The Transfer Of Property Act, 1882

(i)Nothing in this section shall be deemed to authorise a tenant having an untransferable right of occupancy, the farmer of an estate in respect of which default has been made in paying revenue, or the lessee of an estate, under the management of a Court of Wards, to assign his interest as such tenant, farmer or lessee.