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Calcutta HC Upholds Senior Citizen's Right to Reside in His Own House - (26 Jul 2021)

CONSTITUTION

Calcutta High Court has reiterated that the right of a senior citizen to exclusively reside in his own house and also direct the eviction of his son and daughter-in-law if need be, must be viewed from the prism of Article 21 of the Constitution of India, 1949.

Tags : CALCUTTA HIGH COURT   RIGHT OF SENIOR CITIZEN  

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