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NRJ Series | When SC remitted case of recovery of possession to Trial Court for rehearing as per general law, since customary law was only applicable to ryots of village [(1954) 2 SCC 699]

NRJ Series | When SC remitted case of recovery of possession to Trial Court for rehearing as per general law, since customary law was only applicable to ryots of village [(1954) 2 SCC 699]

Published on January 26, 2025January 26, 2025By Santosh Singh

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