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SC Explains Conditions to Invoke Section 53-A of the Transfer of Property Act, 1882 - (24 Dec 2024)

PROPERTY

Supreme Court while explaining conditions to invoke Section 53-A of the Transfer of Property Act, 1882, has observed that protection under Section 53-A cannot be claimed by a transferee if there is failure to prove execution of a sale agreement based on which possession was claimed.

Tags : SUPREME COURT   TRANSFER OF PROPERTY   SALE AGREEMENT  

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