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Madras HC Refuses to Reconsider its Order Prohibiting Registration of Unapproved Plots - (24 Oct 2016)

Madras High Court has indicated that its earlier order prohibiting registration of unapproved plots converted as house-sites was not a blanket ban, but was limited to some categories of registration that were of concern to it.

Tags : MADRAS HIGH COURT   UNAPPROVED PLOTS   REGISTRATION  

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