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SC: Agreement for Sale to be Treated as Conveyance if Possession Handed Over Immediately - (25 Sep 2024)

PROPERTY

Supreme Court has observed that explanation 1 to Article 25 of Schedule-I of the Maharashtra Stamp Act, 1958 makes it lucid that an agreement for sale is to be treated as a “conveyance” if either possession is handed over immediately or if it is agreed to be handed over within a particular time.

Tags : SUPREME COURT   CONVEYANCE   STAMP DUTY  

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