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Subject : Property fraudBack
Question : I had done a registered agreement with person having Power of attorney in March 2021. But till date registery of the land didn't take place. the landlord has done registery with attorney holder to other people. Now the landlord has cancelled the attorney. The landlord are two brothers and the attorney was given by only one of the broter. Iam a lady . How can I persuee my case in court and what are available options for me
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