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Supreme Court: 'LG Has Primacy', But We Can Make More Room for Delhi Govt - (03 Nov 2017)

Supreme Court has said that Constitution prima facie gave the Delhi lieutenant governor primacy in administrative matters of the Capital, but added that the Court could attempt a constructive and harmonious interpretation of the provision to allow elected government to take decisions in its domain.

Tags : SUPREME COURT   LIEUTENANT GOVERNOR  

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