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Gauhati HC Sets Aside Order of Forigners Tribunal Declaring Resident of Jorgah Village as Foreigner - (14 Jan 2022)

CIVIL

Gauhati High Court has set aside an order passed by a Foreigners' Tribunal declaring a resident of Jorgah village, Sonitpur as a foreigner after noting that the concerned Tribunal had earlier declared him to be an Indian citizen but had subsequently passed an ex-parte order declaring him to be a foreigner.

Tags : GAUHATI HIGH COURT   DECLARING RESIDENT OF JORGAH VILLAGE AS FOREIGNER  

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