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Kerala HC: Party Contesting That Land Was Voluntarily Surrendered Has Burden to Establish The Same - (28 Oct 2022)

CIVIL

Kerala High Court has held that if Panchayat/ Municipality or any contesting party takes a stand that land was voluntary surrendered, the burden would be on the said Panchayat/Municipality or contesting party to establish such voluntary surrender.

Tags : KERALA HIGH COURT   SURRENDER   BURDEN  

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