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PROPERTY - Person can’t Claim Right to a Sibling’s Self-Acquired Property - (05 Mar 2019)

PROPERTY

Delhi High Court has said that a person can’t claim a right to a sibling’s self-acquired property, while evicting a woman from her brother’s south Delhi home.

Tags : DELHI HIGH COURT   PERSON CAN’T CLAIM RIGHT TO A SIBLING’S SELF-ACQUIRED PROPERTY.  

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