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Cal HC: Deity’s Title Cannot be Challenged by Adverse Possession Claims Against its Sebait/Manager - (26 Feb 2026)

PROPERTY

Calcutta High Court reaffirmed that property vested in a deity enjoys strong legal protection, and adverse possession claims fail unless hostile title is clearly asserted. Permissive occupation cannot create ownership without denying the deity’s title.

Tags : ADVERSE POSSESSION   DEITY’S TITLE   CLAIMS  

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