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All. HC: Businessman Doing Business Activities Within Slum Can’t Be Called a Slum Dweller - (28 Feb 2024)

CIVIL

Allahabad High Court has held that a businessman by taking possession of a piece of land from slum dwellers and by illegally raising business construction thereon, cannot be called a slum dweller and cannot claim protection given to dingy houses of slum dwellers.

Tags : ALLAHABAD HIGH COURT   SLUM DWELLER   BUSINESS CONSTRUCTION  

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