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P&H HC: Unregistered Agreement to Sell Can't be Accepted for Establishing Possession of Property - (08 Jun 2022)

CIVIL

Punjab and Haryana High Court has held that an unregistered agreement to sell cannot be accepted by the Court for granting possession in favour of the claimant party as it is in contravention of the Registration Act, 1908.

Tags : PUNJAB AND HARYANA HIGH COURT   POSSESSION   UNREGISTERED AGREEMENT  

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