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J&K&L HC: Right to Property May No More be a FR, But Its Sanctity as Human Right is Still Intact - (01 Aug 2022)

CONSTITUTION

Jammu and Kashmir and Ladakh High Court has held that the Right to property might have fell from the pedestal of being a fundamental right (FR) but it continues to enjoy the sanctity of being a Human Right, and a constitutional right under Article 300A.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   RIGHT TO PROPERTY   HUMAN RIGHT  

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