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SC Upholds Validity of Section 50(a) Delhi Land Reforms Act, 1954 - (21 Sep 2022)

CIVIL

Supreme Court while upholding the constitutional validity of Section 50(a) of the Delhi Land Reforms Act, 1954, has observed that State enactment relating to Agricultural land tenures is a special law, while Hindu Succession Act 1956 is a general law; hence no question of repugnancy arises.

Tags : SUPREME COURT   CONSTITUTIONALITY   LAND REFORM  

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