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Kerala HC: Court Can Declare Property Free of Encumbrance Against Will of Encumbrancer - (10 Aug 2020)

PROPERTY

Kerala High Court has stated that as per Section 57 of the Transfer of Property Act, 1882, Courts have the power to declare a property free of encumbrances even against the will of the encumbrancer.

Tags : KERALA HIGH COURT   PROPERTY FREE OF ENCUMBRANCE  

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