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Kerala High Court: Tahsildars Have No Power to Cancel Community Certificate - (20 Oct 2021)

CIVIL

Kerala High Court has held that Tahsildars have no power to cancel a community certificate issued by them under the Kerala Scheduled Castes and Scheduled Tribes Regulation of Issue of Community Certificate Act 1996. The Court has observed that only the scrutiny committee constituted under the Act was empowered to cancel community certificate if it was found that the certificate has been obtained by fraud.

Tags : KERALA HIGH COURT   CANCELLATION OF COMMUNITY CERTIFICATE  

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