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Delhi HC Grants Relief to Leprosy Patients Rendered Homeless After Decriminalisation of Beggary - (28 Jan 2019)

Delhi High Court has come to the rescue of leprosy patients who had been eased out of government-run shelter homes due to de-criminalisation of begging and asked Delhi Government to accommodate all such leprosy patients out in the streets after they completed their sentence for the offence of begging.

Tags : DELHI HIGH COURT   LEPROSY PATIENTS   DECRIMINALISATION OF BEGGARY  

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