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[Cites 0, Cited by 1] [Section 55(6)] [Section 55] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 55(6)(b) in Transfer of Property Act, 1977

(b)unless he has improperly declined to accept delivery of the property, to a charge on the property, as against the seller and all persons claiming under him [xxxx] [ Words 'with notice of the payment' omitted by Act VI of Samvat 1996.], to the extent of the seller's interest in the property, for the amount of any purchase-money properly paid by the buyer in anticipation of the delivery and for interest on such amount ; and, when he properly declines to accept the delivery, also for the earnest (if any) and for the costs (if any) awarded to him of a suit to compel specific performance of the contract or to obtain a decree for its recisions.