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2 articles

A 1957 Sale Deed Wins After 69 Years: Supreme Court Says Ceiling-Violating Transfer Is Voidable, Consolidation Officers Cannot Ignore It

Court News

A 1957 Sale Deed Wins After 69 Years: Supreme Court Says Ceiling-Violating Transfer Is Voidable, Consolidation Officers Cannot Ignore It

12 Nov 2026Read article ↗

Roadside Land Near Ayodhya Market Given Away in Consolidation: Supreme Court Upholds Its Return to the Original Tenure Holders

Court News

Roadside Land Near Ayodhya Market Given Away in Consolidation: Supreme Court Upholds Its Return to the Original Tenure Holders

6 Nov 2026Read article ↗