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[Cites 0, Cited by 0] [Section 55(5)] [Section 55] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 55(5)(d) in Transfer of Property Act, 1977

(d)where the ownership of the property has passed to the buyer, as between himself and the seller, to pay all public charges and rent which may become payable in respect of the property, the principal moneys due on any incumbrances subject to which the property is sold, and the interest thereon afterwards accruing due.