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Mad. HC: Registering Authorities Not Empowered to Cancel Sale Deed Through Summary Proceedings - (29 Mar 2024)

CIVIL

Madras High Court has held that the Registering Authority or the District Registrar are quasi-judicial authorities and they do not have the power to cancel sale deeds by conducting summary proceedings.

Tags : MADRAS HIGH COURT   REGISTERING AUTHORITY   QUASI-JUDICIAL AUTHORITIES   SUMMARY PROCEEDINGS  

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