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Madras HC Rejects Plea for Removing Titles Given to Dalit Habitations - (05 Dec 2016)

Madras High Court has dismissed a PIL seeking directions to Tamil Nadu Government to remove ‘discriminatory’ titles such as ‘cheri, kuppam, colony’ given to habitations of Scheduled Caste people from all Government records and rechristen them.

Tags : MADRAS HIGH COURT   TAMIL NADU   DISCRIMINATORY TITLES    

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