Section 21 in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
21. Transfer in contravention of the Act.
- Transfer of any holding or part thereof in contravention of the provision of this Act shall be void.[22. Omitted.] [Section 22 and 23 omitted by Act No. XV of 2008.][23. Omitted.] [Section 22 and 23 omitted by Act No. XV of 2008.]
