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Karnataka HC Asks State Govt to Come Out with Better Rehabilitation Scheme for People Evicted - (28 Sep 2020)

CIVIL

Karnataka High Court has directed the State government to come out with a 'better scheme' for rehabilitation of those evicted persons from Kariyammana Agrahara, Devarabeesanahalli, Kundalahalli and Bellandur areas in Bengaluru, on the pretext that they were illegal Bangladeshi immigrants.

Tags : KARNATAKA HIGH COURT   REHABILITATION SCHEME FOR PEOPLE EVICTED  

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