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Calcutta HC Refuses to Interfere in Dispute Over Citizenship of Hindu Man - (03 Mar 2022)

CIVIL

Calcutta High Court has refused to interfere in a dispute over the citizenship of a Hindu man, claiming to have converted his religion from Islam, by observing that no relief can be granted under Article 226 of the Constitution of India, 1949.

Tags : CALCUTTA HIGH COURT   CITIZENSHIP OF HINDU MAN  

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