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Bombay HC: Lack of Aadhaar Linkage No Reason to Deny Benefits Under Food Security Act - (08 Nov 2021)

CIVIL

Bombay High Court has ordered the Tehsildar of Murbad to distribute supplies to nearly 90 tribals, noting that several tribals were denied supplies under the Public Distribution System due to the non-linking of their Aadhar Cards, observing that there was no logic, reason or rationale for denying the benefits of distribution of food grains under the National Food Security Act, 2013 (NFSA) to the tribals on raising certain technical grounds.

Tags : BOMBAY HIGH COURT   BENEFITS UNDER FOOD SECURITY ACT  

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