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Del HC: Right to Residence in Matrimonial Home Includes Right to Safe And Healthy Living - (05 Apr 2023)

FAMILY

Delhi High Court has held that right to residence in a matrimonial home, under the provisions of the Protection of Women from Domestic Violence Act, 2005, also would subsume within itself, the definition of “right to safe and healthy living” too.

Tags : DELHI HIGH COURT   RIGHT TO RESIDENCE   MATRIMONIAL HOME   HEALTHY LIVING  

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