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Kerala High Court Invokes Doctrine of Desuetude to Permit Construction of Commercial Building - (25 Jun 2021)

CIVIL

Kerala High Court has approved the construction of a commercial building on a site reserved for residential buildings as per the Town Planning Scheme invoking the doctrine of desuetude. The Court has also issued guidelines to the State Government and its authorities to revise the master plans and schemes in line with the current developmental trends in the locality.

Tags : KERALA HIGH COURT   CONSTRUCTION OF COMMERCIAL BUILDING   DOCTRINE OF DESUETUDE  

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