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Kerala HC: No Absolute Bar on Permitting Residential Use of Paddy Land - (27 Jul 2020)

CIVIL

Kerala High Court has held that there is no absolute prohibition in considering an application seeking permission to use paddy land for residential purposes, even if the property was purchased after the commencement of the Kerala Conservation of Paddy Land and Wetlands Act, 2008.

Tags : KERALA HIGH COURT   RESIDENTIAL USE OF PADDY LANDS  

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