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SC: Taluk Land Board's Determination Has Evidentiary Value In Proceedings - (02 Nov 2021)

LAW OF EVIDENCE

Supreme Court has observed that determination arrived by the Land Board about the character of lands, under the Kerala Land Reforms Act, 1963 becomes a piece of evidence for the purposes of the Kerala Private Forests (Vesting and Assignment) Act, 1971.

Tags : SUPREME COURT   TALUK LAND BOARD'S DETERMINATION  

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