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Rajasthan HC: Unilateral Amount Deposit in Lack of Allotment Letter Does Not Create Rights in Lands - (22 Apr 2022)

CIVIL

Rajasthan High Court has ruled that merely depositing an amount unilaterally by the petitioner-firm, in lack of any allotment letter, would not create any right to claim allotment of land in its favour.

Tags : RAJASTHAN HIGH COURT   ALLOTMENT  

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