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&K : Stalling Registration of Sale Deed over Pending Clarification from Higher Auth. Not Acceptable - (09 Jun 2026)

CIVIL

Jammu and Kashmir and Ladakh High Court while observing statutory framework of Registration Act does not contemplate any “suspended animation” of documents presented for registration held that Sub-Registrar Cannot Stall Registration Of Sale Deed Over Pending Clarifications From Higher Authorities

Tags : JAMMU KASHMIR AND LADAKH HIGH COURT   REGISTRATION ACT   SALE DEED  

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