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CIVIL - Parishioners can't be Deprived of Their Right to Burial in Church Cemetery: Kerala HC - (15 Mar 2019)

CIVIL

Kerala High Court has held that irrespective of his/her allegiance, a parishioner cannot be deprived of his/her right to burial in the church of which he/she is the parishioner.

Tags : KERALA HIGH COURT   PARISHIONERS  

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