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Ker. HC to Centre: Consider Enacting Law to Uniformly Regulate Religious & Charitable Organizations - (28 Oct 2022)

CIVIL

Kerala High Court while addressing the issue of massive encroachment upon Government properties, particularly by religious/charitable institutions, has requested Central Government to explore possibility of uniform Central legislation to regulate functioning of charitable/religious institutions.

Tags : KERALA HIGH COURT   RELIGIOUS & CHARITABLE ORGANIZATIONS   ENCROACHMENT  

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