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Delhi HC: Persons Cannot be Evicted With Bulldozer at Their Doorstep Without Any Notice - (04 Aug 2022)

CIVIL

Delhi High Court has held that persons cannot be evicted with a bulldozer at their doorstep ‘early in the morning or late in the evening’ without any notice, rendering them completely shelter-less.

Tags : DELHI HIGH COURT   BULLDOZERS   EVICTED  

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