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Kerala HC Observes Right to Conduct Marriage in Temples Restricted to Available Infrastructure - (15 Sep 2021)

CIVIL

Kerala High Court has observed that the right of a worshipper to arrange marriages at the temple is restricted to the already available infrastructure of the temple. The Court has observed so while hearing a suo moto petition looking into the heavily adorned mandapam at the Guruvayoor Temple, in light of prominent entrepreneur Rav Pillai's son's marriage.

Tags : KERALA HIGH COURT   RIGHT TO CONDUCT MARRIAGE IN TEMPLES  

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