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

State of Jammu-Kashmir - Subsection

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

(b)to pay or tender, at the time and place completing the sale ; the purchase-money to the seller or such person as he directs ; provided that, where the property is sold free from encumbrances, the buyer may retain out of the purchase-money the amount of any incumbrances on the property existing at the date of the sale, and shall pay the amount so retained to the persons entitled thereto ;