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Senior Citizens Can Evict Their Children from Ancestral Property if Ill-Treated: Delhi High Court - (05 Oct 2018)

Delhi High Court has held, while dismissing a woman’s plea who allegedly subjected her in-laws to cruelty, that a senior citizen can seek eviction of his son, daughter or legal heir from an ancestral or self-acquired property if they are ill-treated

Tags : DELHI HIGH COURT   ANCESTRAL PROPERTY  

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