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[Cites 0, Cited by 28] [Section 17(1)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1)(e) in The Registration Act, 1908

(e)[ non-testamentary instruments transferring or assigning any decree or order of a Court or any award when such decree or order or award purports or operates to create, declare, assign, limit or extinguish, whether in present or in future, any right, title or interest, whether vested or contingent, of the value of one hundred rupees and upwards, to or in immovable property:] [Inserted by Act 21 of 1929, Section 10.]