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Supreme Court: All Private Properties Can’t Form Part of ‘Material Resources of Community’ - (05 Nov 2024)

PROPERTY

Supreme Court with a 8:1 majority has held that the term 'material resources of the community' under Article 39(b) of the Constitution of India does not include all private properties. While Justice BV Nagarathna partially concurred with the judgement, Justice Sudhanshu Dhulia dissented.

Tags : SUPREME COURT   PRIVATE PROPERTIES   MATERIAL RESOURCES  

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