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Supreme Court Clarifies Execution of Power of Attorney Cannot Transfer Title to Grantee - (16 Oct 2019)

PROPERTY

Supreme Court has clarified that GPA sales and SA/GPA/WILL transfers are not legally valid modes of transfer and they do not convey title and do not amount to transfer nor can they be recognized or valid mode of transfer of immoveable property.

Tags : SUPREME COURT   POWER OF ATTORNEY  

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