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Del HC: Can’t Disqualify Jhuggi Dwellers from Rehabilitation Only for Lack of Name in Electoral Roll - (01 Feb 2023)

CIVIL

Delhi High Court while observing jhuggi jhopri dwellers can’t be disqualified from rehabilitation under State’s policy merely because their name doesn't reflect in electoral roll, has held that parties would be permitted to place on record other documents for being considered eligible for scheme.

Tags : DELHI HIGH COURT   JHUGGI DWELLERS   REHABILITATION   ELECTORAL ROLL  

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