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All. HC: Amendment to S. 169(3) of UPZALR Act Struck Down to the Extent of Mandatory Regis. of Wills - (13 May 2024)

PROPERTY

All. HC has struck down the 2004 amendment of Section 169(3) of U.P. Zamindari Abolition & Land Reforms Act, 1950 to the extent that it mandates registration of wills and observed that wills in Uttar Pradesh are not required to be registered and unregistered wills, would not be void.

Tags : ALLAHABAD HIGH COURT   S. 169(3) OF UPZALR ACT   REGISTRATION OF WILL  

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