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SC Refuses to Entertain Petition Challenging Validity of Places of Worship Act - (02 Apr 2025)

CIVIL

Supreme Court has refused to entertain a petition challenging validity of S.4(2) of the Places of Worship Act 1991 which provides termination of any legal proceedings on the religious character of a place of worship initiated before August 15, 1947, on the commencement of the Act.

Tags : SUPREME COURT   PLACES OF WORSHIP   LEGAL PROCEEDINGS  

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