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SC: Can’t De-Seal Property Sealed by Cantonment Board Without the Sanction of Buidling Plan by Board - (27 Jul 2023)

PROPERTY

Supreme Court has held that petitioner is not legally entitled to seek a prayer of de-sealing of unauthorized property which is sealed by the Cantonment Board if the building plan has not been sanctioned by the Cantonment.

Tags : SUPREME COURT   CANTONMENT BOARD   PROPERTY   BUILDING PLAN  

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