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Tel. HC: Adjudication of Title in Summary Proceedings U/A 226 Not Permissible - (29 Aug 2023)

PROPERTY

Telangana High Court Division bench has observed that adjudication of the question of title in summary proceedings under Article 226 of the Constitution of India is not permissible.

Tags : TELANGANA HIGH COURT   DIVISION BENCH   TITLE   SUMMARY PROCEEDINGS  

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