labour law, minimum wages, workers rights, Supreme Court India

0 19 Aug, 2003
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Ibrahimpatnam Taluk Vyavasay Coolie Sangham Vs. K. Suresh Reddy and Ors.

Supreme Court Of India Civil Appeal /10787-10795/1996

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Case Background

This case involves the exercise of suo-motu powers by the Joint Collector under Section 50-B(4) of the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act.

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