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AP HC: When Person is in Settled Possession and Enjoyment of Property, He Cannot be Dispossessed - (13 Jan 2022)

PROPERTY

Andhra Pradesh High Court has reiterated that when a person is in settled possession and enjoyment of a property, he cannot be dispossessed, except by following due process of law.

Tags : ANDHRA PRADESH HIGH COURT   DISPOSSESSION FROM PROPERTY  

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