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Article 35A Hearing Adjourned Till January 2019, SC to Decide After Panchayat Polls in Kashmir - (31 Aug 2018)

Article 35-A, which was incorporated in the Constitution by a 1954 Presidential Order, accords special rights and privileges to the citizens of Jammu and Kashmir and denies property rights to women who marry those from outside the state.

Tags : SC  

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