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SC: Separate Classification in Favour of Religious Properties for Rent Laws not Violative of Art 14 - (05 Dec 2019)

CONSTITUTION

Supreme Court while upholding the constitutional validity of Punjab Religious Premises and Land (Eviction and Rent Recovery) Act, 1997 observed that separate classification of properties of religious institutions for rent legislation will pass a challenge under Article 14 of Constitution of India. The Court ruled that religious institutions as held are meant to carry out public purpose.

Tags : SC   SEPERATE CLASSIFICATION  

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