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All. HC: Suit Filed u/s 144 of UP-Revenue Code, 2006 Must Include Findings of Proceedings u/s 38(1) - (11 Nov 2024)

CIVIL

Allahabad High Court has held that a suit filed on the basis of an oral sale deed under Section 144 of the UP-Revenue Code, 2006 must contain findings of the proceedings under Section 38 (1) of the Code with regard to the sale deed.

Tags : ALLAHABAD HIGH COURT   UP-REVENUE CODE   ORAL SALE DEED  

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