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Registering Authority Cannot Cancel/Set Aside An Already Registered Sale Deed: Allahabad HC - (28 May 2018)

Allahabad High Court has held that a registered sale deed cannot be cancelled or set aside by registering authority or by any authority invoking administrative powers, if the registration is questioned even on the count of impersonation/ fraud.

Tags : ALLAHABAD HIGH COURT   SALE DEED  

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