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[Cites 0, Cited by 5] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(a) in The Registration Act, 1908

(a)instruments (other than instruments of gifts and wills) which purport or operate to create, declare, assign, limit or extinguish, whether in present or in future, any right, title or interest whether vested or contingent, of a value less than one hundred rupees, to or in immovable property;