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Guj. HC: Bank can’t refuse Title Deed After clearing Charge over Property Through 3rd Party Sale Deed - (25 Jul 2022)

BANKING

Gujarat High Court has held that once the bank agrees to sell a property mortgaged with it by a loan defaulter and a third party pays full consideration through a sale agreement, then the Bank can’t refuse to release NOC and title deed.

Tags : GUJARAT HIGH COURT   TITLE DEED   SALE AGREEMENT  

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