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SC Asks to Consider Inclusion of Aadhar Card in Eligibility Criteria for Rehabilitation - (28 Sep 2021)

CIVIL

Supreme Court has asked the Municipal Corporation of Faridabad to consider whether Aadhar card could be included in the eligibility criteria for identification of persons eligible to apply for rehabilitation in relation to the demolition of 10,000 houses that have been planned by the Municipal Corporation of Faridabad at Khori Gaon in Faridabad, Haryana.

Tags : SUPREME COURT   ELIGIBILITY CRITERIA FOR APPLICATION FOR REHABILITATION  

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