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AP HC: Right to Life Not Only Available to Living Person But Also to Dead Body - (27 Aug 2021)

CONSTITUTION

Andhra Pradesh High Court has observed while holding that right to life guaranteed under Article 21 of the Constitution of India, 1949 is not only available to a living man but also to his dead body that it is unfortunate to notice that some sections of people of the society are facing difficulties even for funerals for lack of burial grounds and crematoriums in some villages and Towns.

Tags : ANDHRA PRADESH HIGH COURT   RIGHT TO LIFE  

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