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Tel. HC: S.22A of Registration Act Doesn’t Violate Article 300A of Constitution - (23 Oct 2023)

CIVIL

Telangana High Court has held that the action of non-registration of a document under Section 22A of Registration Act, 1908 does not prevent a person of the right to enjoy his property; therefore, the contention that Section 22A violates Article 300A of Constitution is misconceived.

Tags : TELANGANA HIGH COURT   REGISTRATION ACT   ARTICLE 300A  

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