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SC: Agreement to Sell Does Not Confer a Valid Title on a Party as it is Not a Deed of Conveyance - (02 Sep 2025)

PROPERTY

SC has observed that an agreement to sell does not confer a valid title on a party as it is not a deed of conveyance as per S. 54 of TP Act. At best, it only enables the party to seek for specific performance for execution of sale deed and does not create an interest or charge on the suit property.

Tags : SUPREME COURT   AGREEMENT TO SELL   DEED OF CONVEYANCE  

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