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Karnataka HC Issues Notice to State Govt on Plea Challenging Amendment to Land Reforms Act - (28 Sep 2020)

CIVIL

Karnataka High Court has issued notice to the State Government on a Petition challenging the constitutional validity of the Karnataka Land Reforms Act (Amendment) Ordinance, 2020 promulgated on 13th July, 2020.

Tags : KARNATAKA HIGH COURT   LAND REFORMS ACT  

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