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Tel. HC: SHRC Can’t Adjudicate Upon Property Disputes - (07 Aug 2023)

CIVIL

Telangana High Court has observed that as per G.Manikyamma v. Roudri Cooperative Housing Society Ltd. (MANU/SC/1097/2014) it is evident that Section 12 of Human Rights Act, 1993, doesn’t authorize State Human Rights Commission (SHRC) to adjudicate upon disputes of title and possession of property.

Tags : TELANGANA HIGH COURT   STATE HUMAN RIGHTS COMMISSION   PROPERTY DISPUTE  

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