Main Search Forums Advanced Search Disclaimer

Section 17 in The Protection Of Women From Domestic Violence Act, 2005 ["Complete Act"]

Citedby 10 docs - [View All]

S. Prabhakaran, S/O.Late Kannan vs State Of Kerala Represented By on 6 June, 2008

Bindiya A. Chawla & Ors vs Ajay Lajpatrai Chawla & Ors on 31 March, 2009

Milan Kumar Singh S/O Rajendra ... vs State Of U.P. And Smt. Swapnil ... on 18 July, 2007

Smt. Neetu Singh vs Sunil Singh on 28 September, 2007

Kunnath Velayudhan, S/O. Kari vs Ajitha N., D/O. Late Subramonian K on 10 December, 2007


Loading...
Central Government Act
17. Right to reside in a shared household.-
(1) Notwithstanding anything contained in any other law for the time being in force, every woman in a domestic relationship shall have the right to reside in the shared household, whether or not she has any right, title or beneficial interest in the same.
(2) The aggrieved person shall not be evicted or excluded from the shared household or any part of it by the respondent save in accordance with the procedure established by law.