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AP HC Imposes Stay on Further Proceeding on Govt Order for Cancellation of Allotment - (02 Sep 2021)

CIVIL

Andhra Pradesh High Court has imposed a stay on further proceedings arising from the G.O.Ms. No.316 issued by the government on December 18, 2019 for the cancellation of allotment of returnable plots (both residential and commercial) made to the purchasers of assigned lands under the Land Pooling Scheme (LPS), for which G.O.Ms.No.41 was issued on February 17, 2016).

Tags : ANDHRA PRADESH HIGH COURT   PROCEEDING ON GOVT ORDER FOR CANCELLATION OF ALLOTMENT  

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