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Gujarat HC: Property Cannot be Straightway Given to Complainant Under Domestic Violence Act - (07 Nov 2016)

Gujarat High Court has held that a property owned by a Hindu Undivided Family (HUF) and any suit property cannot be straightaway given to an aggrieved woman complainant under Protection of Women from Domestic Violence Act.

Tags : GUJARAT HIGH COURT   HINDU UNDIVIDED FAMILY   DOMESTIC VIOLENCE ACT  

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