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Supreme Court: Sale With Just Condition of Retransfer Not Mortgage - (18 Jul 2019)

PROPERTY

Supreme Court has held that sale with a mere condition of retransfer is not a mortgage. It further held that any recital relating to mortgage or the transaction being in the nature of a conditional sale should be an intrinsic part of the very same sale deed which will be the subject matter.

Tags : SUPREME COURT   MORTGAGE  

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