Section 17(2)(vi) in The Registration Act, 1977 (1920 A.D.)

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State of Jammu-Kashmir - Subsection

Section 17(2)(vi) in The Registration Act, 1977 (1920 A.D.)

(vi)any decree or order of a Court [except a decree or order expressed to be made on a compromise and comprising immovable property other than that which is the subject-matter of the suit or proceeding] [In section 17 (2) (vi) words within brackets substituted for the words 'and any award' by Act VII of 1996.]; or

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State of Jammu-Kashmir - Subsection

Section 17(2)(vi) in The Registration Act, 1977 (1920 A.D.)