Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 13] [Entire Act] State of Jammu-Kashmir - Section Section 9 in Transfer of Property Act, 1977 9. Oral transfer. - A transfer of property may be made without writing in every case in which a writing is not expressly required by law.
