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J&K&L High Court: Illegal Occupation of Shamilat Land Cannot Become Legal Right - (20 Feb 2026)

CIVIL

Reaffirming that unlawful occupation of common village land cannot crystallise into a legal right, even if permanent structures have been erected, J&K&L HC held that prohibition against encroachment on Shamilat/Kahcharai land existed well before the 2020 amendment to Sec 133(2) of Land Revenue Act.

Tags : ILLEGAL OCCUPATION   LEGAL RIGHT   LAND  

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