Section 57(2)(e) in Transfer of Property Act, 1977

[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 57(2)(e) in Transfer of Property Act, 1977

(e)In this section "Court" means (1) the High Court in the exercise of extraordinary original civil jurisdiction, (2) the Court of a District Judge within the local limits of whose jurisdiction the property or any part thereof is situate, (3) any other Court which [the Government] [Substituted by Act VII of Samvat 2001 for 'His Highness'] may, from time to time by notification in the Jammu and Kashmir Government Gazette, declare to be competent to exercise the jurisdiction conferred by this section.

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State of Jammu-Kashmir - Subsection

Section 57(2)(e) in Transfer of Property Act, 1977