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Gujarat HC Registers Suo Moto PIL to Regulate Right to Shelter to Weaker Section - (29 Jan 2021)

CIVIL

Gujarat High Court has registered a suo moto Public Interest Litigation to monitor certain important issues touching the life and liberty of the weaker sections of the Society, and also to deal with their valuable right to housing, right to shelter and right to life.

Tags : GUJARAT HIGH COURT   RIGHT TO SHELTER  

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