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Punjab and Haryana HC Upholds Eviction Order Passed Against Son and Wife - (28 Sep 2021)

CIVIL

Punjab and Haryana High Court has upheld an eviction order passed against a son and his wife at the instance of the father under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (Senior Citizens Act).

Tags : PUNJAB AND HARYANA HIGH COURT   EVICTION ORDER PASSED AGAINST SON AND WIFE  

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