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Kerala HC: Temporary Use of Religious Land For Public Infrastructure is Not a ‘Transfer’ under Law - (26 Mar 2026)

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Kerala High Court held that temporarily surrendering land of a religious institution for public infrastructure does not constitute a ‘transfer’ under Section 29 of the Madras HR & CE Act, 1951, and therefore does not require prior statutory sanction.

Tags : RELIGIOUS LAND   PUBLIC INFRASTRUCTURE   TRANSFER  

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