Madras HC: Reasonable Delay in Communication of Order Not Non-Compliance - (08 Feb 2022)
PROPERTY
Madras High Court has held that a reasonable delay in communication of the order will not be counted as non-compliance of the limitation prescribed under Section 26(7) of the Prohibition of Benami Property Transactions Act, 1988. Since the application of the limitation period is uninfluenced by such delay, the court has also clarified that the delay won't negate the validity of the order passed under Section 26(3) of the Act by adjudicating authority.
Tags : MADRAS HIGH COURT REASONABLE DELAY IN COMMUNICATION OF ORDER
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