Section 17(2)(v) in The Registration Act, 1908

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Union of India - Subsection

Section 17(2)(v) in The Registration Act, 1908

(v)[any document other than the documents specified in sub-section (1-A)] [Substituted by Act 48 of 2001, Section 3, for "any document" (w.e.f. 24.9.2001).] not itself creating, declaring, assigning, limiting or extinguishing any right, title or interest of the value of one hundred rupees and upwards 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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Union of India - Subsection

Section 17(2)(v) in The Registration Act, 1908