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Property Law essay

Property Law

Prompt

Mahesh agrees to sell his house to Neha and accepts an advance, but before executing the sale deed he sells and registers the same house to Omkar, who had no notice of the earlier agreement. Discuss the rights of Neha and Omkar under the Transfer of Property Act, 1882 and the Registration Act, 1908, including the doctrines of part performance and priority.
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