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Gujarat HC: Rights of Person Not Affected Where Land Sold in Public Auction with No Condition - (14 Feb 2022)

CIVIL

Gujarat High Court has held that when the land was sold in a public auction and when there is no condition attached to the said order of sale, then there cannot be a fetter of the rights of the person concerned to sale of the land in question.

Tags : GUJARAT HIGH COURT   LAND SOLD IN PUBLIC AUCTION  

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