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SC Delivers Split Verdict on Issue ‘Is Non-Production of Power of Attorney Fatal to Title Suit?’ - (16 Jan 2023)

PROPERTY

Supreme Court Division Bench has delivered a split verdict in a plea pertaining to the issue that when a sale deed is executed on the strength of a deed of Power Attorney, the non-production of the deed of Power of Attorney in the suit is fatal to the case of the plaintiff.

Tags : SUPREME COURT   SALE DEED   POWER OF ATTORNEY   TITLE SUIT  

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