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Supreme Court: Does Mosque Demolition Impact Claims on Land? - (29 Aug 2019)

PROPERTY

Supreme Court has asked a discomfiting question to both Hindu and Muslim parties - whether demolition of the suit property, the disputed Ram Janmabhoomi-Babri Masjid structure, in 1992 adversely impacted cross-claims for ownership of the 2.77 acre disputed land.

Tags : SUPREME COURT   MOSQUE DEMOLITION  

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