Section 57(2)(c) in Transfer of Property Act, 1977

[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 57(2)(c) in Transfer of Property Act, 1977

(c)After notice served on the persons interested in or entitled to the money or fund in Court, the Court may direct payment or transfer thereof to the persons entitled to receive or give a discharge for the same, and generally may give directions repecting the application or distribution of the capital or income thereof.

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State of Jammu-Kashmir - Subsection

Section 57(2)(c) in Transfer of Property Act, 1977