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Kerala HC: State Can Bring Entire Territory for Enabling Mortgage by Deposit of Title-Deeds - (16 Dec 2021)

Kerala High Court has observed that the provisions of Section 58(f) of the Transfer of Property Act, 1882 pertaining to Mortgage by deposit of title-deeds, do not prohibit the State government from bringing in the entire State territory within its ambit.

Tags : KERALA HIGH COURT   ENABLING MORTGAGE BY DEPOSIT OF TITLE-DEEDS  

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