SC: Encroacher Can’t Claim Benefit of Section 51 of Transfer of Property Act - (06 Feb 2023)
PROPERTY
Supreme Court while observing that encroacher can’t be termed as transferee to seek benefit of Section 51 of Transfer of Property Act, has held that where owner has establishes his title, denying recovery of possession would amount to allowing encroacher to purchase man’s property against his will.
Tags : SUPREME COURT ENCROACHER TRANSFER OF PROPERTY ACT
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