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Supreme Court: Mutation of Revenue Records Can Be Based on a Will - (23 Dec 2025)

PROPERTY

Supreme Court held that mutation of land records can be carried out on the basis of a will and cannot be denied merely because the claim is testamentary, restoring mutation in favour of a legatee while clarifying that such entry remains subject to the outcome of civil proceedings on title.

Tags : MUTATION   REVENUE RECORDS   WILL  

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