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HP HC: Depiction of Property as Agricultural Land Doesn’t Exclude it from Purview of SARFAESI Act - (12 May 2023)

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Himachal Pradesh High Court has held that merely because revenue records shows secured properties as agricultural land, it is not sufficient to attract Section 31(i) of SARFAESI, as property in question ought to have be actually used as agricultural land at time when security interest was created.

Tags : HIMACHAL PRADESH HIGH COURT   SARFAESI ACT   PROPERTY  

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