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Allahabad HC: Places of Worship Act Bars Conversion of Religious Character, Not State Acquisition - (03 Jul 2026)

CIVIL

Allahabad High Court held that the Places of Worship Act, 1991 only prohibits conversion of a place’s religious character and does not bar State acquisition for secular public purposes. It dismissed a plea against widening Dalmandi in Varanasi under the Kashi Vishwanath Corridor project.

Tags : PLACES OF WORSHIP ACT; RELIGIOUS CHARACTER; STATE ACQUISITION  

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