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SC: Right of Forest Inhabitants to be Heard Against Eviction, Not Limited to Certain Communities - (07 Jul 2023)

CIVIL

Supreme Court has held that right of forest inhabitants to be heard by forest officer, for claims against eviction must be granted to all claiming possession of the subject land and is therefore not limited only to certain recognized forest communities.

Tags : SUPREME COURT   FOREST INHABITANTS   EVICTION   RIGHT  

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