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Supreme Court: Privy Purse Privileges of Princely Rulers are Not Enforceable Legal Rights - (16 Mar 2026)

LAND ACQUISITION

Supreme Court dismissed a plea by the Mizo Chief Council alleging that the Union acquired lands of tribal chiefs in the erstwhile Lushai Hills without compensation, holding that although the claim arose when property was a fundamental right, no violation of rights was established.

Tags : PRIVY PURSE PRIVILEGES   LEGAL RIGHTS   PRINCELY RULERS  

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