Contents
157 Contestations over Indian citizenship: An Analysis of the Citizenship (Amendment) Bill, 2016
—Leah Verghese & Harish Narasappa
177 Hope for the Homeless: The Case of Rohingyas
—Ashwini Kumar
185 Broken Path to Freedom: Deciphering Lives of Foreign Nationals in Indian Prisons
—Madhurima Dhanuka & Palak Chaudhari
203 “More Executive-minded Than the Executive”: The Supreme Court’s Role in the Implementation of the NRC
—Alok Prasanna Kumar
211 Transcript of the XII Annual National Law School of India Review Symposium on “Sovereignty-Rights Dichotomy: Exploring Issues of Migration, Refugee and Citizenship
