Section 269Q — Chapter not to apply to transfers to relatives.
Income-tax Act, 1961
Chapter not to apply to transfers to relatives.βThe provisions of this Chapter shall not apply to or in relation to any transfer of immovable property made by a person to his relative on account of natural love and affection for a consideration which is less than its fair market value if a recital to that effect is made in the instrument of transfer.Open in Lexace · Ask the AI about this section
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