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Supreme Court Explains Revenue Record Entries do not Confer Title to Property - (17 Oct 2019)

PROPERTY

Supreme Court has explained that the entries in the revenue records do not confer title to a property nor do they have any presumptive value to a title. The Court observed that such entries only enable the person in whose favour mutation is recorded to pay the land revenue in respect of the land in question.

Tags : SUPREME COURT   PROPERTY  

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