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Supreme Court: A Sale Cannot be Said to be a Contract - (15 Oct 2024)

PROPERTY

SC has observed that though an agreement to sell is a contract of sale, going by its definition under Section 54 of TPA, a sale cannot be said to be a contract. Sale, going by definition thereunder, is a transfer of ownership in exchange for a price paid or promised or part-paid and part-promised.

Tags : SUPREME COURT   AGREEMENT TO SELL   SECTION 54  

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