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Madras High Court: Registration of Sale Deed Cannot Be Refused Summarily - (10 Apr 2017)

Madras High Court has made it clear that registration authorities cannot simply refuse to register a sale deed merely on ground that it was objected to by a religious institution or a local body under section 22-A of the Registration (Tamil Nadu Amendment) Act, 2008.

Tags : MADRAS HIGH COURT   SALE DEED  

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