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SC: Summary Eviction Procedure Cannot be Invoked to Defeat Right of Residence of Woman - (16 Dec 2020)

FAMILY

Supreme Court has held that the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 has no overriding effect over the right of residence of a woman in a shared household within the meaning of the Protection of Women from Domestic Violence Act, 2005.

Tags : SUPREME COURT   RIGHT OF RESIDENCE OF WOMAN  

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