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AP HC: Fabricated Sale Agreements and Breach of Property Undertaking Constitute Perjury - (21 Oct 2026)

PROPERTY

Andhra Pradesh High Court held that fabricating sale agreements to defeat contractual rights and transferring disputed property in breach of a court undertaking may invite prosecution for perjury and fraudulent concealment or transfer of property under Sections 193 and 206 IPC.

Tags : FABRICATED SALE AGREEMENTS; PERJURY; PROPERTY  

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