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SC Dismisses Mother's Plea to Evict Son from Ancestral Home under Senior Citizens Act - (28 Mar 2025)

FAMILY

SC while observing that eviction of children is not mandatory in every case, stated that provisions of Maintenance and Welfare of Parents and Senior Citizens Act, 2007, nowhere specifically provide for drawing proceedings for eviction of persons from any premises owned or belonging to senior person.

Tags : SUPREME COURT   EVICTION   SENIOR CITIZENS ACT  

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