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Gujarat HC: Relinquishment of Right in Property Valued Above Rs.100 to be Compulsorily Registered - (16 Jun 2022)

CIVIL

Gujarat High Court has held that if any right concerning a property valued above Rs. 100 has been relinquished, it requires compulsory registration before the registering authority under Registration Act, 1908.

Tags : GUJARAT HIGH COURT   REGISTRATION  

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