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Supreme Court: Owner Must Act Within 12 Years or Squatter Will Get Rights - (08 Aug 2019)

LIMITATION

Supreme Court has ruled that if a rightful owner of an immovable property fails to take action to get back possession within the limitation period then his rights are lost and person in possession acquires an absolute title. The Court however held that no benefit of adverse possession should be given to people who encroached upon public land.

Tags : SUPREME COURT   OWNER  

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