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SC: Persons in Illegal Occupation of Government Land Cannot Claim Regularization - (08 Feb 2021)

CIVIL

Supreme Court has observed that persons in illegal occupation of the Government Land/Panchayat Land cannot, as a matter of right, claim regularization. The Court has observed that regularization of the illegal occupation of the Government Land/Panchayat Land can only be as per the policy of the State Government and the conditions stipulated in the Rules.

Tags : SUPREME COURT   REGULARIZATION OF GOVERNMENT LAND  

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