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SC: Can’t Transfer Land in HP to Non-Agriculturist Without State’s Permission - (02 Feb 2023)

CIVIL

Supreme Court has held that land in Himachal Pradesh can’t be transferred to Non-Agriculturist without State’s permission and observed that purpose of same is to save small agricultural holding of poor persons and to check rampant conversion of agricultural land for non-agricultural purposes.

Tags : SUPREME COURT   LAND   NON-AGRICULTURIST   HIMACHAL PRADESH  

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