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Karnataka HC Directs State to Return Land to Jamanlal Bajaj Seva Trust - (12 Jul 2021)

PROPERTY

Karnataka High Court has directed the State government to return 354 acres 10 guntas of land to the Jamanlal Bajaj Seva Trust by quashing a 2017 order of the land tribunal, which had declared that the trust was in “excess” possession of this land in violation of the land-holding limit under the Karnataka Land Reforms (KLR) Act, 1961.

Tags : KARNATAKA HIGH COURT   JAMANLAL BAJAJ SEVA TRUST  

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