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CIVIL - SC Agrees to Hear Centre's Application for Stay of Eviction of Forest Dwellers - (27 Feb 2019)

CIVIL

Supreme Court has agreed to hear Centre’s plea seeking a stay on possible eviction of around 11.8 lakh tribals and traditional forest dwellers, whose claim for right over forest land has been rejected under the Scheduled Tribes and Other Forest Dwellers (Recognition of Forest Rights) Act 2006.

Tags : SUPREME COURT   FOREST DWELLERS   SCHEDULED TRIBES AND OTHER FOREST DWELLERS (RECOGNITION OF FOREST RIGHTS) ACT 2006  

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