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Kerala HC: Law Must be Amended to Hold Landowners Liable for Illegal Paddy Land Reclamation - (07 Nov 2025)

CIVIL

Kerala High Court observed that laws should be amended to hold landowners liable for illegal conversion of paddy lands. The remark came while hearing a writ appeal by a JCB owner seeking interim custody of his excavator, rented to a landowner for digging a wastewater pit.

Tags : LANDOWNERS   PADDY LAND   ILLEGAL  

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