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[Cites 0, Cited by 0] [Section 65A(2)] [Section 65A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 65A(2)(b) in Transfer of Property Act, 1977

(b)Every such lease shall reserve the best rent that can reasonably be obtained, and no premium shall be paid or promised and no rent shall be payable in advance.