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Kerala HC: Cancellation Deed Need Not Be Done Where Trust Deed Was Registered - (06 Oct 2021)

CIVIL

Kerala High Court has ruled that there is no stipulation that a deed of cancellation of a trust deed has to be done at the same place where it was registered in a plea seeking to quash a cancellation deed on the sole ground that it was not registered at the same place where the trust deed was registered.

Tags : KERALA HIGH COURT   CANCELLATION DEED  

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