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In This Article I have dealt with the Right of Lessor's Transferee, which is mentioned under Section 109, Transfer of Property Act, 1872. This sectio
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By:
Mr. Abhishek Agrawal |
08/02/2011
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Property
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This paper attempts to understand the concept of 'property’ and changing concept of property through the philosophical justifications.
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By:
Miss Ankita Srivastava |
11/17/2005
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PROPERTY
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In India, section 55 of the Transfer of Property Act,1882 explains for the relevant convenants and under section sub section 2 of section 55 of the T
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By:
Mr. Y. Srinivasa Rao |
07/03/2012
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Property
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Infrastructural development projects frequently result in the displacement of peoples from homes giving way to dams, highways, or other large-scale c
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By:
Ms. Shilpi Jain |
06/27/2011
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Property
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The determination of the relative rights and priorities of successive assignees of the same or overlapping rights has been a serious problem for the
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By:
Mr. Karandeep Makkar |
03/10/2011
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Property
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'Roti, kapda and makaan' for all has been the mantra of our state and its leaders from the days of our independence. The housing shortage still looms
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By:
Miss Nirmala Rajamanickam |
04/14/2003
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PROPERTY
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According to Section 122 of Transfer of Property Act, 1882 ‘Gift’ is defined as the transfer of certain existing moveable and immoveable property mad
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By:
Priyanshu Gupta |
05/11/2015
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Property
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Several layouts have been formed in the green belt, and most of them are residential layouts. Some layouts simply have stones marking the so called s
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By:
Ms. Vatsala Dhananjay |
04/08/2003
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PROPERTY
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In this article, Laura Ford explores Max Webr's writings on the subject of property
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By:
Laura R Ford |
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Property
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The old Karnataka Rent Control Act 1961 had expired on 31.12.1999. The new Karnataka Rent Control Act 2001 has now been passed. No provision in the n
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By:
Ms. Vatsala Dhananjay |
04/08/2003
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PROPERTY
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