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[Cites 0, Cited by 0] [Section 202] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 202(a) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)

(a)A gives authority to B to sell A's land, and to pay himself, out of the proceeds, the debts due to him from A. A cannot revoke this authority, nor can it be terminated by his insanity or death.