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Kerala High Court Proposes Action Against Illegal Flag Masts Under Land Conservancy Act - (26 Nov 2021)

CIVIL

Kerala High Court has ruled that every unauthorized flag mast will have to prima facie be made subject to provisions of the Kerala Land Conservancy Act, 1957, and the penalties and prosecution as ordered therein will have to be pursued against the perpetrators.

Tags : KERALA HIGH COURT   ILLEGAL FLAG MASTS  

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