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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(1) in The Public Servants Transfer of Immovable Property (Restriction) Ordinance, 2004

(1)No public servant shall transfer any immovable property unless he has obtained in writing the sanctions of the Government or of any officer authorised by the Government in this behalf to such transfer prior to the making thereof.