Section 55(1)(g) in Transfer of Property Act, 1977

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State of Jammu-Kashmir - Subsection

Section 55(1)(g) in Transfer of Property Act, 1977

(g)to pay all public charges and rent accrued due in respect of the property up to the date of the sale, the interest on all incumbrances on such property due on such date, and, except where the property is sold subject to incumbrances, to discharge all incumbrances on the property then existing.

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State of Jammu-Kashmir - Subsection

Section 55(1)(g) in Transfer of Property Act, 1977