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AIR 1997 SUPREME COURT 2690
::1997 AIR SCW 2658
Supreme Court Of India
(From : Gauhati)
Hon'ble Judge(s):
K. Ramaswamy,
S. Saghir Ahmad,
G. B. Patnaik
, JJJ
Government Grants Act (15 of 1895) , S.3— Perpetual lease by Govt. for 99 years - Lease not renewed after expiry - Relationship as tenant and landlord stood terminated - Party concerned is not entitled to declaration that he is landholder - Lesser level officer accepting rent - Immaterial - It cannot be construed that thereby title of party was confirmed. (Para 3)
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