Section 109 in Jammu and Kashmir Co-Operative Societies Act, 1989
109. Sections 102, 103 and 104 of the Transfer of Property Act, Samvat 1977 to apply to notice under this Chapter.
- The provisions of sections 102, 103 and 104 of the Transfer of Property Act, Samvat, 1977 and of any rules made by the High Court under section 104 of that Act for carrying out of the purposes of the said section, shall apply as far as may be in respect of all notices to be served under this Chapter.
