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SC to Consider Whether Courts Can Hear Disputes Relating to Properties of Erstwhile Princely States - (03 Jun 2025)

PROPERTY

Supreme Court is set to consider whether Courts under Article 363 of the Constitution of India have the jurisdiction to hear disputes relating to the properties of erstwhile princely states mentioned under pre-constitutional covenants.

Tags : SUPREME COURT   PRINCELY STATES   ARTICLE 363  

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