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Delhi HC: Memorandum of Past Oral Family Settlement Needs No Registration if No New Rights Arise - (30 Jun 2026)

PROPERTY

Delhi HC held that memorandum recording past oral family settlement does not require compulsory registration if it merely evidences an arrangement already acted upon and does not create or extinguish rights in immovable property, while allowing second appeal in property dispute among four brothers.

Tags : ORAL FAMILY SETTLEMENT; REGISTRATION; MEMORANDUM RECORDING  

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