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Person Who Remains in Encroached Property Disqualified From Being Member of Panchayat: SC - (20 Sep 2018)

Supreme Court has held, overruling its previous decision, that a person who shares an encroached property by residing there, he/she has to be treated as disqualified from being a Member of Panchayat.

Tags : SUPREME COURT   PANCHAYATH   PROPERTY  

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