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Gauhati High Court Sets Aside Ex-Parte Order Declaring Man as Foreigner - (14 Sep 2021)

CIVIL

Gauhati High Court has observed that citizenship, being an essential right of a person, ordinarily, should be decided based on merit by considering the material evidence that may be adduced by the person concerned and not by way of default.

Tags : GAUHATI HIGH COURT   EX-PARTE ORDER DECLARING MAN AS FOREIGNER  

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