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Ker. HC to State: Life Erroneous Attachment of Properties of Those Not Linked to PFI - (03 Feb 2023)

CRIMINAL

Kerala High Court has directed State that properties of those persons who have no connection with the Popular Front of India (PFI) and which were erroneously attached by the authorities have to be released to them by lifting the attachment of the properties.

Tags : KERALA HIGH COURT   POPULAR FRONT OF INDIA (PFI)   ATTACHMENT   PROPERTIES  

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