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Plaintiff has to Prove Actual Possession on Date of Filing Suit U/S - 38 SR Act: SC - (07 Feb 2019)

Plaintiff has to Prove Actual Possession on Date of Filing Suit U/S

Supreme Court has observed that in a suit filed under Section 38 of the Specific Relief Act, permanent injunction can be granted only to a person who is in actual possession of the property on the date of suit.

Tags : SUPREME COURT   SPECIAL RELIEF ACT  

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