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SC Dismisses Plea for Restraining Landlords from Demanding Rent from Students/ Labour Class - (06 May 2020)

TENANCY

Supreme Court has refused to direct the Centre to implement the Home Ministry order requiring landlords to abstain from compelling students and labourers to vacate the premises and from seeking rent for a month during the COVID-19 lockdown.

Tags : SUPREME COURT   RENT FROM STUDENTS/ LABOUR CLASS  

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