AP HC: Mutation Order Cannot Be Based On Title Deed When Title To Property is Under Dispute - (14 Oct 2022)
PROPERTY
Andhra Pradesh High Court, while hearing a writ petition challenging the mutation proceedings and the mutation order has ruled that mutation orders must be made on the basis of possession and not based on title deed, when the title itself is contested.
Tags : ANDHRA PRADESH HIGH COURT MUTATION TITLE DEED
Share : 
|