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[Cites 0, Cited by 0] [Section 130(2)] [Section 130] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 130(2)(i) in Transfer of Property Act, 1977

(i)A owes money to B, who transfers the debt to C. B then demands the debt from A, who, not having received notice of the transfer, as prescribed in section 131, pays B. The payment is valid, and C cannot sue A for the debt.