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SC: No Provision Under Registration Act, 1908 Allows Authority to Ascertain if Vendor has Title - (08 Apr 2025)

CIVIL

SC has observed that no provision under the Registration Act, 1908 confers power on any authority to refuse registration of a transfer document on the ground that the documents regarding the title of the vendor are not produced, or if his title is not established.

Tags : SUPREME COURT   REGISTRATION ACT   TRANSFER DOCUMENT  

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