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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 46(b) in Transfer of Property Act, 1977

(b)A, being entitled to a life-interest in mauza Atrali and B and C to the reversion, sell the mauza for Rs. 1,000 A's life-interest is ascertained to be worth Rs. 600, the revision Rs. 400. A is entitled to receive Rs. 600 out of the purchase money, B and C to receive Rs. 400.