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Ker. HC: Construction of Illegal Religious Structures Cannot be Permitted on Government Land - (30 May 2024)

CIVIL

Ker HC has observed that construction of illegal religious structures cannot be permitted on government land as it will create religious disharmony. If one religion is allowed to erect its deity in a Government land, the other religions also will start doing the same leading to law and order issues.

Tags : KERALA HIGH COURT   ILLEGAL RELIGIOUS STRUCTURES   GOVERNMENT LAND  

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