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J&K&L High Court: Purchaser’s Structure on Migrant Land Alone Cannot Block Sale Deed Registration - (20 May 2026)

CIVIL

High Court of Jammu & Kashmir and Ladakh has ruled that a structure raised in good faith by a purchaser on migrant-owned land cannot, by itself, justify indefinite withholding of sale deed registration, especially when the structure does not belong to the vendor.

Tags : MIGRANT; SALE DEED; REGISTRATION  

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