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Supreme Court: Nominated Town Panchayat Members Have No Voting Rights in Council Polls  ||  Delhi High Court Declines Interim Relief to Sonam Wangchuk, Upholds His Hospitalization  ||  Rajasthan High Court: Authorities Cannot Permit Land Conversion Against the Master Plan  ||  Bombay HC: Civil Courts Can Examine Territorial Jurisdiction Afresh Despite Prior Leave  ||  Gujarat High Court: Section 208 Cannot Validate Acts After the Principal's Death  ||  J&K&L HC: Juvenile Acts Cannot Justify Preventive Detention After Attaining Majority  ||  Karnataka HC: Husband Cannot Obtain Divorce Solely on the Ground of Losing Interest in Marriage  ||  SC: Section 22 of Hindu Succession Act Preference For Class-I Heirs Applies to Agricultural Land  ||  Supreme Court: Refund Clause in Sale Agreement Does Not Extinguish Right to Specific Performance  ||  SC Clarifies When a Probate Application Filed After a Testator's Death is Time-Barred    

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