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Supreme Court Upholds Right of NRIs to Claim 'Summary' Eviction Procedure - (18 Nov 2019)

TENANCY

Supreme Court has upheld the constitutional validity of Section 13-B of East Punjab Urban Rent Restriction Act, 1949 which grants Non-Resident Indians a right to claim eviction for bona-fide need by summary procedure. Further the Court also said that the right of NRI’s to initiate eviction under the summary procedure was not an unfettered and an absolute right.

Tags : SUPREME COURT   EVICTION  

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