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SC: Can’t Exempt from Conversion Fee If Land Exceeds 25 Cents - (24 Feb 2025)

CIVIL

Supreme Court has held that in properties exceeding 25 cents there shall be no exemption from conversion fee as per Section 27A of the Kerala Conservation of Paddy Land & Wetlands Act, 2008.

Tags : SUPREME COURT   25 CENTS   CONVERSION FEE  

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