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SC: Any Premises Belonging to Council of Scientific and Industrial Research is Public Premises - (14 Jan 2022)

CIVIL

Supreme has Court has held any premises belonging to, or taken on lease by, or on behalf of Council of Scientific and Industrial Research is public premises under Section 2(e)(2)(ii) of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971.

Tags : SUPREME COURT   COUNCIL OF SCIENTIFIC AND INDUSTRIAL RESEARCH  

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