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

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State of Jammu-Kashmir - Subsection

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

(v)[any document other than the documents specified in clause (i) of sub-section (1)] [Substituted by Act No. XIII of 2011, dated 25th April, 2011.] not itself creating, declaring, assigning, limiting or extinguishing any right, title or interest to or in immovable property, but merely creating a right to obtain another document which will, when executed, create, declare, assign, limit or extinguish any such right, title or interest; or

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State of Jammu-Kashmir - Subsection

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