Section 2 in The Public Servants Transfer of Immovable Property (Restriction) Ordinance, 2004
2. Interpretation.
(1)In this Ordinance "public servant" includes-(i)every person holding or exercising any civil office under the Government of Jammu and Kashmir whether for the time being on foreign service or not;(ii)every officer or servant employed by the Municipal of Town Area Committee whether for the whole or part of his time; but shall not include a menial.(2)The expression "transfer" includes sale, gift, bequest, grant of occupancy rights and exchange and also benami transaction.
