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[Cites 0, Cited by 0] [Section 138] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 138(3) in Transfer of Property Act, 1977

(3)No person shall take possession of, or commence to build or build on, any land in the Province of Kashmir which has been transferred or has been contracted to be transferred to him unless and until such transfer becomes valid under the provision of sub-section (1).