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Supreme Court: State Legislature Cannot Enact Law Providing Direct Appeal to Apex Court - (16 Oct 2019)

CONSTITUTION

Supreme Court has ruled that a State Legislature cannot enact a law providing an appeal directly to the Apex Court of India. The Court struck down Section 13(2) of the Chhattisgarh Rent Control Act, 2011 in so far as it provides an appeal directly to the Supreme Court holding that the same is totally invalid and ultra vires the Constitution of India.

Tags : SUPREME COURT   STATE LEGISLATURE  

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