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Karnataka HC Directs State to Come Out with Rehabilitation Scheme for Illegal Bangladeshi Immigrants - (28 Feb 2020)

CIVIL

Karnataka High Court has granted one week to the State Government to come out with a scheme for rehabilitation and grant of monetary compensation to those persons who were evicted in areas of Kariyammana Agrahara, Devarabeesanahalli, Kundalahalli and Bellanduru, on the pretext that they were illegal Bangladeshi immigrants.

Tags : KARNATAKA HIGH COURT   REHABILITATION SCHEME FOR ILLEGAL BANGLADESHI IMMIGRANTS  

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