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SC: Revenue Record Mutation Alone Cannot Defeat a Person’s Property Title - (24 Aug 2026)

PROPERTY

Supreme Court reiterated that entries in revenue records neither create nor extinguish title to immovable property. It set aside a finding that rights in joint family property stood extinguished merely because a subsequent revenue entry was made in another person’s name.

Tags : REVENUE; PROPERTY; IMMOVABLE PROPERTY  

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