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SC: Title in Immovable Property Can’t be Conferred Through Will or General Power of Attorney - (07 Jun 2023)

PROPERTY

Supreme Court has held that in connection with Will (before death of executant) or General Power of Attorney, the practice of recognizing these documents to be documents of title or documents conferring right in any immovable property is in violation of the statutory law.

Tags : SUPREME COURT   IMMOVABLE PROPERTY   TITLE   WILL   GENERAL POWER OF ATTORNEY  

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