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Transfer by Erroneous Representation of Title will Hold Good if Transferor Acquires Title Later: SC - (11 Feb 2019)

Supreme Court, applying the principle of "feeding the grant by estoppel" under Section 43 of the Transfer of Property Act, has granted relief to a party, who was misled to purchase a property by erroneous representation of title by the vendor.

Tags : SUPREME COURT   TRANSFER BY ERRONEOUS REPRESENTATION OF TITLE  

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