Transfer of Property Act, 1882 - Section 54 - Registration Act, 1908 - Section 17 - Evidence Act, 1872 - Section 67 - Transfer of ownership - Where a deed of sale had been duly executed and registered, its delivery and payment of consideration have been endorsed thereon it would amount to a full transfer of ownership so as to entitle its purchaser to maintain a suit for possession of the property sold - Supreme Court of India Judgements