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Kerala HC: Amounts Collected From Persons Based on Unconstitutional Levy Entitled to Refund - (28 Apr 2022)

CIVIL

Kerala High Court has held that persons from whom a fee was collected under a State Circular calling for applications for use of unnotified land for other purposes were allowed to refund the amount since the circular was struck down as unconstitutional.

Tags : KERALA HIGH COURT   FEE   STATE CIRCULAR   UNCONSTITUTIONAL  

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