Free Legal Advice from Top Lawyers in India
Question : Does a unregistered MoU of . Family settlement in respect to undivided property,requires registration to be called a binding legal document among the signatories?
Subject : legal binding document
Answer By Lawyer : Dear Sir,
The unregistered will is fully valid. In case of MOU, it depends on the surviving members as to whether they are in agreement of the said MOU or not. If they are in agreement with that MOU, there would be no question and the same would be binding on all the parties.
Question : Does a unregistered MoU of . Family settlement in respect to undivided property,requires registration to be called a binding legal document among the signatories?
Subject : legal binding document
Answer By Lawyer : Yes definitely. for making it binding upon the signatories, the MOU must be registered.
Sudhanshu Dixit
Indore Tillaknagar , Indore
Question : Does a unregistered MoU of . Family settlement in respect to undivided property,requires registration to be called a binding legal document among the signatories?
Subject : legal binding document
Answer By Lawyer : Dear Mr Dayal,
Any document can have a legal sanctity when it is registered
ANAND SHUKLA ADVOCATE
New Delhi G.P.O. , New Delhi
Question : Does a unregistered MoU of . Family settlement in respect to undivided property,requires registration to be called a binding legal document among the signatories?
Subject : legal binding document
Answer By Lawyer : Yes in case of family settlement registration is mandatory, even otherwise to avoid future issues it's advisable to go for registration
Question : Does a unregistered MoU of . Family settlement in respect to undivided property,requires registration to be called a binding legal document among the signatories?
Subject : legal binding document
Answer By Lawyer : An unsigned Agreement can create a binding on Parties. For further assistance, I need to have look at the legal document and then can suggest to you.
Urvika Shah Sheth
Malad , Mumbai
Question : Does a unregistered MoU of . Family settlement in respect to undivided property,requires registration to be called a binding legal document among the signatories?
Subject : legal binding document
Answer By Lawyer : Registration is must
