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Supreme Court: Rulers of Princely States were ''Maharajas Without Praja'' - (01 Aug 2019)

PROPERTY

Supreme Court observed that rulers of princely states were ''Maharajas'' (kings) without ''praja'' (subjects). It was also noted that sovereignty and territory after the merger of States with the Indian Union, and their personal properties could not be treated as attached to the ''gaddi'' or rulership.

Tags : SUPREME COURT   PRINCELY STATES  

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