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Mad. HC: 2020 Amendment to Public Premises (Eviction of Unauthorised Occupants) Act, Struck Down - (27 Apr 2024)

CONSTITUTION

Madras High Court has struck down the amendment to the Public Premises (Eviction of Unauthorised Occupants) Act brought by the State in the year 2020 which has resulted in bringing the Wakf properties under the ambit of the act.

Tags : MADRAS HIGH COURT   WAKF PROPERTIES   2020 AMENDMENT  

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