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Madras HC: Nobody Other than the State Can Claim Ownership to Natham Lands - (04 Jun 2025)

PROPERTY

Madras High Court has held that there cannot be any land within the territory of Union of India without an owner and State as a sovereign authority, is the owner of all lands declared under Section 2 of the Tamil Nadu Land Encroachment Act, 1905 including Natham Lands.

Tags : MADRAS HIGH COURT   NATHAM LANDS   SOVEREIGN AUTHORITY  

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