Contact Details
Law Firm Name : LEGAL WIN CONSULTING LLP
Country : India
City : Hyderabad
Area : Banjara Hills
Practicing Since : 1990
Qualification : LL.B, PGDM(IIM-B)
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Our Lawyers and Tax experts offer a full range of Legal and Tax advisory to Small and Medium Enterprises, Multinational Corporations, Start-Up's, Public / Private Sector Undertakings, Family run Businesses, High Net Worth Individuals and Private Clients.
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| 1310 | Andhra Pradesh | 1310 |
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Subject : Regarding changes in the division of residential land between owners.
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.
Answer by LEGAL WIN CONSULTING LLP : 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.
Subject : Property Acquired by Govt. without consent and no comp
Question : Our property has been acquired by Govt. without our consent and they have missed our name as well. Our name is not there in the govt. documents. The revenue deptt. told the funds have been submitted in the court. How to claim the compensation. Please advise.
Thanks and Regards,
Anita Sehgal
Answer by LEGAL WIN CONSULTING LLP : Hi
You need to prove your ownership to the extent of land acquired by the government by producing proof of ownership and claim compensation.
You are advised to meet the land acquisition collector and demonstrate proof of ownership and claim compensation.
In the event of land acquisition officer refusing to pay compensation, you are required to approach the HIgh court and file a writ claiming compensation.
The revenue department is making false claim as it appears that they have missed paying compensation to you and have forcibly occupied your land without your consent.
Hope this information is useful.
