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Delhi HC: Any Affected Party May Prefer Appeal Against Order Of Tribunal Under Senior Citizen Act - (17 Mar 2021)

CIVIL

Delhi High Court has held that any person, affected by an order passed by a Maintenance Tribunal under the Maintenance and Welfare of Parents and Senior Citizen Act, 2007, is entitled to file an appeal before the Appellate Tribunal.

Tags : DELHI HIGH COURT   APPEAL AGAINST ORDER OF TRIBUNAL  

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