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Aboriginal Tribes have Right to Development: Chhattisgarh - (28 Dec 2018)

Chhattisgarh High Court has said that Aboriginal tribes have right to development and also held that their right in the property is inalienable and their land cannot be auctioned for recovery of loan amount without permission from the Collector.

Tags : CHHATTISGARH HIGH COURT   ABORIGINAL TRIBES  

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