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Madras HC Orders State Government to Pay Compensation to Village Panchayat - (29 Sep 2015)

Madras HC on PIL filed by a villager of Arkonam Taluk in Vellore District, alleging that K Mani, who was granted licence for quarrying earth in village, contravened terms of licence and carried out excessive quarrying, has ordered State Government to pay compensation to village panchayat.

Tags : MADRAS HC  STATE GOVERNMENT  

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