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SC: In a Compromise Decree Acquiring Property with Pre-Existing Right, No Stamp Duty is Required - (23 Dec 2024)

PROPERTY

Supreme Court has observed that if a person acquires a property through compromise decree in which he already has a right then there is no need of registration under the Registration Act, 1908 and no stamp duty would be charged on such decree.

Tags : SUPREME COURT   COMPROMISE DECREE   PRE-EXISTING RIGHT  

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