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Delhi High Court: Eviction From Jhuggis With Rehabilitation Does Not Violate Article 21 - (12 May 2026)

CONSTITUTION

Delhi High Court held that eviction of jhuggi dwellers with rehabilitation at an alternative site does not violate Article 21, provided authorities follow the safeguards laid down under the Delhi Urban Shelter Improvement Board (DUSIB)Policy and Protocol.

Tags : EVICTION; REHABILITATION; DELHI URBAN SHELTER IMPROVEMENT BOARD  

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