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Delhi HC: GPA Holder Cannot Claim Ownership and Must Remit Sale Proceeds to Principal - (01 Sep 2026)

PROPERTY

Delhi High Court held that a GPA creates only an agency and does not transfer ownership in immovable property. It upheld a decree directing a GPA holder to pay Rs. 1.01 crore to his sister-in-law’s legal heirs as her share of the property’s sale proceeds.

Tags : OWNERSHIP; SALE PROCEEDS; PRINCIPAL  

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