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Bombay HC: Can’t Ask Husband to Pay Instalments for Under Construction Flat - (08 Jul 2025)

FAMILY

Bombay High Court has observed that a husband cannot be directed to pay instalments of an under construction flat as it cannot be termed a 'shared household' under the Protection of Women from Domestic Violence Act, 2005

Tags : BOMBAY HIGH COURT   UNDER CONSTRUCTION FLAT   SHARED HOUSEHOLD  

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