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Bombay HC: Slum Dweller's Right to Shelter under Article 21 Can’t be Nullified - (19 Oct 2022)

CONSTITUTION

Bombay High Court has held that a slum dweller's right to shelter under Article 21 cannot be nullified by unconscionable delays caused by a developer and is a ground for its removal under Section 13(2) of the Slums Act.

Tags : BOMBAY HIGH COURT   SLUM   ARTICLE 21  

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