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Access To Electricity Supply Should Be Considered Human Right: Chhattisgarh HC - (16 Jan 2018)

Chhattisgarh High Court has said that access to electricity should be construed as a human right and that denial of the same, even upon satisfying the requirements under the Electricity laws would amount to violation of human rights.

Tags : CHHATTISGARH HIGH COURT   ELECTRICITY  

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