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Delhi HC: Woman's Right to a Shared Household Does Not Allow Indefinite Occupation of In-Laws' Home - (09 Dec 2025)

FAMILY

Delhi High Court held that a woman’s right to a shared household under Section 17 of the Domestic Violence Act is protective, not ownership, and does not permit indefinite occupation of in-laws’ premises, particularly if it causes demonstrable harm to senior citizens.

Tags : RIGHT TO A SHARED HOUSEHOLD   WOMAN   DOMESTIC VIOLENCE ACT  

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