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State of Jammu-Kashmir - Section

Section 89 in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018

89. Laws relating to transfer of immovable property to have overriding effect.

- Notwithstanding anything contained in this Act, no immovable property shall be transferred to a person who is not a permanent resident of the State and laws relating to transfer of immovable property shall have overriding effect over the provisions of this Act.