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Tel. HC Stay GO Which Regularized Notarized Documents of Non-Agricultural Urban Land Sales - (26 Sep 2023)

CIVIL

Telangana High Court has stayed the Government Order (GO) in as much as it seeks to regularize the notarized documents in relation to non-agricultural urban properties in the State and observed that it is prima facie beyond the scope of Section 9 of the Indian Stamp Act, 1899.

Tags : TELANGANA HIGH COURT   NOTARIZED DOCUMENTS   NON-AGRICULTURAL URBAN LAND  

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