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Madras HC: Mother of Murdered Dalit Son Entitled to Enhanced Compensation - (24 Jan 2017)

Madras High Court has said that a Dalit woman whose son was murdered by a group of caste Hindus in May 1995 is entitled to enhanced compensation of ?8.25 lakh as per latest amendment made to Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Rules of 1995 on April 14 last.

Tags : MADRAS HIGH COURT   SCHEDULED CASTES AND SCHEDULED TRIBES (PREVENTION OF ATROCITIES) RULES  

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