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Gauhati HC Grants Relief to Assam Resident Whose Deceased Mother was Declared Foreigner - (08 Feb 2023)

CIVIL

Gauhati High Court has granted relief to Assam Resident, aggrieved by an ex-parte opinion of Foreigner's Tribunal, declaring his dead mother a foreigner, and held that all legal rights of petitioner as citizen would be available, without taking any recourse to opinion of a Foreigners Tribunal.

Tags : GAUHATI HIGH COURT   FOREIGNER'S TRIBUNAL   CITIZEN  

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