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Karnataka HC Quashes Absolute Sale Deed Registered in Violation of KHB Rules - (01 Oct 2021)

PROPERTY

Karnataka High Court has quashed an absolute sale deed registered in violation of rules by the Karnataka Housing Board (KHB) in respect of a civic amenities (CA) site in the city in favour of a trust managed by the wife of Lok Sabha member Umesh G. Jadhav.

Tags : KARNATAKA HIGH COURT   ABSOLUTE SALE DEED  

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