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Delhi HC: Senior Citizen May Seek Eviction of Daughter-in-Law for Ill-Treatment - (05 Oct 2026)

FAMILY

Delhi High Court held that eviction proceedings under Rule 22(3)(1) of the Delhi Senior Citizens Rules, 2009 are independent of maintenance proceedings under the 2007 Act and that the eviction mechanism under Rule 22(3)(1)(i) and (iv) is not ultra vires the Act.

Tags : SENIOR CITIZEN; DAUGHTER IN LAW; EVICTION  

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