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SC: Successors Cannot Enforce Rights on Property Through a Deed Executed by Person Without Title - (11 Apr 2024)

PROPERTY

Supreme Court has held that if a deed regarding any property has been executed by a person without title, the successors or future owners shall not have any right to claim right over such property through such executed deed.

Tags : SUPREME COURT   SUCCESSORS   TITLE   EXECUTED DEED  

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