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Court Concerns over Women Being Blatantly Abusing and Misusing Laws Against the In-Laws - (05 Feb 2016)

A trial court, while granting relief of possession of property to 70-year-old widowed woman who had accused her estranged daughter-in-law of illegally entering and staying in her house, has expressed concern over laws for protection of women being "blatantly abused and misused" against the in-laws.

Tags : TRIAL COURT   WOMEN   IN-LAWS  

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