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Madras HC Strikes Down TN Law Mandating Registrar’s Title Verification Before Property Registration - (26 Jun 2026)

PROPERTY

Madras High Court has struck down Section 34C of the Registration Act, 1908, inserted by the 2026 Tamil Nadu Amendment, as manifestly arbitrary and unconstitutional, noting it mandated production of prior title deeds and recent encumbrance certificates before registration of property.

Tags : PROPERTY REGISTRATION; REGISTRAR; TITLE  

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