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Calcutta HC: Lawyer's Chamber in Residential Property Not "Commercial" Space, Unlike Law Firms - (14 Feb 2020)

CIVIL

Calcutta High Court has held that the legal profession is not a commercial activity and hence, the chambers of a lawyer in a residential property cannot be categorized as commercial use of the property.

Tags : CALCUTTA HIGH COURT   LAWYER'S CHAMBER IN RESIDENTIAL PROPERTY  

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