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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 76(c) in Transfer of Property Act, 1977

(c)he must, in the absence of a contract to the contrary, out of the income of the property, pay the Government revenue, all other charges of a public nature [and all rent] [Words in brackets in clause (c) inserted by Act VI of Samvat 1996.] accruing due in respect thereof during such possession, and any arrears of rent in default of payment of which the property may be summarily sold ;