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

State of Jammu-Kashmir - Subsection

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

(b)Thereupon the Court may, if it thinks fit, and after notice to the incumbrancer, unless the Court, for reasons to be recorded in writing, thinks fit to dispense with such notice, declare the property to be freed from the incumbrance, and make any order for conveyance, or vesting order, proper for giving effect to the sale, and give directions for the retention and investment of the money in Court.