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Question : Dear sir/madam, Near about 800 sq. yards of residential site was purchased from a a person by three sisters 15 years ago and the person who sold the site registered the land portions separately in each one's name. However, we would like to re-allocate the land portions due to some issues. 1) What is the legal procedure to be followed to re-adjust the registered land portions? Should we re-register the land with the new amendments? Some people have suggested an amendment agreement. IS it correct? If it is, please elaborate. 2) Who is empowered to make such changes in the document? Is the mutual agreement of the three sisters (the current land owners) sufficient? Or should the previous owner (who sold us the land) do the registration once again? 3) If any of the current owners want to sell their land portion to any third party, will there be any legal repercussions? Please clarify. Thank you for your time.
Subject : Regarding changes in the division of residential land between owners.
Answer By Lawyer : Hi
Need to look at your documentation done. Where is the property located and where are you located. Whats your religion. Kindly provide details on my email or call back
Parimal Redkar
Panaji , North Goa
Question : Dear sir/madam, Near about 800 sq. yards of residential site was purchased from a a person by three sisters 15 years ago and the person who sold the site registered the land portions separately in each one's name. However, we would like to re-allocate the land portions due to some issues. 1) What is the legal procedure to be followed to re-adjust the registered land portions? Should we re-register the land with the new amendments? Some people have suggested an amendment agreement. IS it correct? If it is, please elaborate. 2) Who is empowered to make such changes in the document? Is the mutual agreement of the three sisters (the current land owners) sufficient? Or should the previous owner (who sold us the land) do the registration once again? 3) If any of the current owners want to sell their land portion to any third party, will there be any legal repercussions? Please clarify. Thank you for your time.
Subject : Regarding changes in the division of residential land between owners.
Answer By Lawyer : You should file a declaration suit for the purpose.
Rajendra Nath Dikshit
Gurgaon Sector 45 , Gurgaon
Question : Dear sir/madam, Near about 800 sq. yards of residential site was purchased from a a person by three sisters 15 years ago and the person who sold the site registered the land portions separately in each one's name. However, we would like to re-allocate the land portions due to some issues. 1) What is the legal procedure to be followed to re-adjust the registered land portions? Should we re-register the land with the new amendments? Some people have suggested an amendment agreement. IS it correct? If it is, please elaborate. 2) Who is empowered to make such changes in the document? Is the mutual agreement of the three sisters (the current land owners) sufficient? Or should the previous owner (who sold us the land) do the registration once again? 3) If any of the current owners want to sell their land portion to any third party, will there be any legal repercussions? Please clarify. Thank you for your time.
Subject : Regarding changes in the division of residential land between owners.
Answer By Lawyer : contact me on 7599486095
M/s. LEGAL TYCOON
New Delhi G.P.O. , New Delhi
Question : Dear sir/madam, Near about 800 sq. yards of residential site was purchased from a a person by three sisters 15 years ago and the person who sold the site registered the land portions separately in each one's name. However, we would like to re-allocate the land portions due to some issues. 1) What is the legal procedure to be followed to re-adjust the registered land portions? Should we re-register the land with the new amendments? Some people have suggested an amendment agreement. IS it correct? If it is, please elaborate. 2) Who is empowered to make such changes in the document? Is the mutual agreement of the three sisters (the current land owners) sufficient? Or should the previous owner (who sold us the land) do the registration once again? 3) If any of the current owners want to sell their land portion to any third party, will there be any legal repercussions? Please clarify. Thank you for your time.
Subject : Regarding changes in the division of residential land between owners.
Answer By Lawyer : KINDLY CALL ON 02262373189 AND 08291730768
pandey and wagh associates (Advocates & Compa
Churchgate , Mumbai
Question : Dear sir/madam, Near about 800 sq. yards of residential site was purchased from a a person by three sisters 15 years ago and the person who sold the site registered the land portions separately in each one's name. However, we would like to re-allocate the land portions due to some issues. 1) What is the legal procedure to be followed to re-adjust the registered land portions? Should we re-register the land with the new amendments? Some people have suggested an amendment agreement. IS it correct? If it is, please elaborate. 2) Who is empowered to make such changes in the document? Is the mutual agreement of the three sisters (the current land owners) sufficient? Or should the previous owner (who sold us the land) do the registration once again? 3) If any of the current owners want to sell their land portion to any third party, will there be any legal repercussions? Please clarify. Thank you for your time.
Subject : Regarding changes in the division of residential land between owners.
Answer By Lawyer : Hi
1) Since the Three sisters are owning properties in their name, they can amongst themselves execute a gift settlement deed (it is a low cost in terms of stamp duty) and re-allocate land amongst themselves through the gift deed.
2) In case of discrepancies in boundaries/allocation of registered land portions amongst the sisters, it is better to do the gift settlement first and then subsequently execute the sale deed with the third party.
Hope this information is useful.
LEGAL WIN CONSULTING LLP
Banjara Hills , Hyderabad
Question : Dear sir/madam, Near about 800 sq. yards of residential site was purchased from a a person by three sisters 15 years ago and the person who sold the site registered the land portions separately in each one's name. However, we would like to re-allocate the land portions due to some issues. 1) What is the legal procedure to be followed to re-adjust the registered land portions? Should we re-register the land with the new amendments? Some people have suggested an amendment agreement. IS it correct? If it is, please elaborate. 2) Who is empowered to make such changes in the document? Is the mutual agreement of the three sisters (the current land owners) sufficient? Or should the previous owner (who sold us the land) do the registration once again? 3) If any of the current owners want to sell their land portion to any third party, will there be any legal repercussions? Please clarify. Thank you for your time.
Subject : Regarding changes in the division of residential land between owners.
Answer By Lawyer : There's a difference in between land demarcation and land re-allocation.
Land demarcation - It is a procedure wherein a person moves before the court to get his land properly demarcated and based on that his land size, shape, map etc are corrected in the government's record.
Land re-allocation - Re-allocation of the land can be done in following manners -
(a) Ask the concerned sisters to execute an agreement in among themselves and based on that get the land re-allocated in between themselves. As per the law re-allocation is also considered as selling or exchange of property in between the parties so you have to pay the revenue stamp duty for the same and the agreement will be drafted on the stamp papers valued and decided by the Revenue department of such area where the land is situated.
(b) Since at present the owners of the property is the three sisters so the signatory to this agreement will be three sisters only and you are not required to entangle the one who sold this property 15 years back to these sisters.
(c) Once the agreement is duly executed in among the sisters re-allocating the property then you have to approach the revenue department with the copy of original agreement. Based on that agreement the revenue inspector will make correction in the government records and will rectify the map accordingly.
(d) To complete this entire procedure you do not need to go to court. Had it been a case of land demarcation then the story could have been something else.
Question : Dear sir/madam, Near about 800 sq. yards of residential site was purchased from a a person by three sisters 15 years ago and the person who sold the site registered the land portions separately in each one's name. However, we would like to re-allocate the land portions due to some issues. 1) What is the legal procedure to be followed to re-adjust the registered land portions? Should we re-register the land with the new amendments? Some people have suggested an amendment agreement. IS it correct? If it is, please elaborate. 2) Who is empowered to make such changes in the document? Is the mutual agreement of the three sisters (the current land owners) sufficient? Or should the previous owner (who sold us the land) do the registration once again? 3) If any of the current owners want to sell their land portion to any third party, will there be any legal repercussions? Please clarify. Thank you for your time.
Subject : Regarding changes in the division of residential land between owners.
Answer By Lawyer : Cancellation of Deed
