Free Legal Advice from Top Lawyers in India
Question : What does the registration act say about unregistered documents?
Subject : registration act
Answer By Lawyer : Dear Sir/Madam,
Some of the documents are required to be registered as mandatory while some documents are also acceptable as non registered. For example, WILL is acceptable even it is not registered.
Question : What does the registration act say about unregistered documents?
Subject : registration act
Answer By Lawyer : Registration of a document is mandatory to enforce it in court. To get any types of services relating to the subject you may contact with me.
Shailesh Kumar
A High Court Lawyer
Email id: legaljobsk@gmail.com
Mobile Number: 8002842879
Shailesh Kumar
Doranda , Ranchi
Question : What does the registration act say about unregistered documents?
Subject : registration act
Answer By Lawyer : that doc. which are not registered will not be binding and remains non-enforceable in nature.
Sudhanshu Dixit
Indore Tillaknagar , Indore
Question : What does the registration act say about unregistered documents?
Subject : registration act
Answer By Lawyer : Unregistered Documents donot have a legal sanctity. How ever some documents like a 11 month lease need not necessarily require registration
ANAND SHUKLA ADVOCATE
New Delhi G.P.O. , New Delhi
Question : What does the registration act say about unregistered documents?
Subject : registration act
Answer By Lawyer : except document listed under sec 18 of other document need to registered for admissibility
for further inform contact me
Question : What does the registration act say about unregistered documents?
Subject : registration act
Answer By Lawyer : No Value without Registration of Any Property.
Chandra Sekhar
Adoni , Kurnool
Question : What does the registration act say about unregistered documents?
Subject : registration act
Answer By Lawyer : unregistered document can be used as an evidence of collateral purpose, as provided in the proviso to Section 49 of the Registration Act.
