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Orissa HC: Unlawful Possession Can't be Defended on Ground that Clause is Prospective in Nature - (26 May 2022)

PROPERTY

Orissa High Court has stated that an unlawful possession of a property, which does not bestow any right, cannot be defended only on the ground that the legislation, which authorizes eviction, is prospective in nature.

Tags : ORISSA HIGH COURT   POSSESSION   EVICTION  

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