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[Cites 0, Cited by 6] [Entire Act]

State of Jammu-Kashmir - Section

Section 14 in Transfer of Property Act, 1977

14. Rule against perpetuity.

- No transfer of property can operate to create an interest which is to take effect after the life-time of one or more person living at the date of such transfer, and the minority of some person who shall be in existence at the expiration of that period, and to whom, if he attains full age, the interest created is to belong.