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Delhi HC: No Benefit of Rehabilitation & Relocation Policy to Jhuggi Clusters Not Notified by DUSIB - (12 Aug 2022)

CIVIL

Delhi High Court has held that notification by Delhi Urban Shelter Improvement Board (DUSIB) is an essential pre-requisite to be qualified/ recognized as a "jhuggi jhopri basti" for the purpose of its Rehabilitation and Relocation Policy of 2015.

Tags : DELHI HIGH COURT   REHABILITATION   DUSIB  

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