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Allahabad HC: Senior Citizens Act Cannot Decide Title Disputes Unless Transfer Challengeable - (06 Jul 2026)

CIVIL

Allahabad High Court held that Section 23 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 cannot be used to decide title disputes beyond its scope. It ruled that such disputes fall outside the Tribunal’s jurisdiction unless the conditions under Section 23 are satisfied.

Tags : SENIOR CITIZENS ACT; TITLE DISPUTES; TRANSFER  

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