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Subject : Is it possible to get injunction Order against agricultural land which was registered 4 years back but came to my notice lately and I was major at the time of registration date. And it is a ancestral property and I didn't made any signature in registration office.Back
Question : Is it possible to get injunction Order against agricultural land which was registered 4 years back but came to my notice lately and I was major at the time of registration date. And it is a ancestral property and I didn't made any signature in registration office. With out my notice registration was done to third party is it possible to get injunction Order against them. What will be the fee applicable to get injunction Order? And the persons who got that land registered was not allowing me to enter into land and practicing harmful activities on me is there any other thing to get against them? And can we get injunction Order from any court or able to get only from the near by court where the land is located? Please reply me as soon as possible. Thank you. I am belonging to Hinduism
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