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Bombay HC to Maharashtra Govt.: Identify Illegal Shrines in a Week for Demolition - (09 Oct 2015)

Bombay High Court has directed Maharashtra Govt. to identify all illegal shrines and gave one week's time to State Govt.to provide a time-bound programme to be followed to demolish all identified illegal shrines in state.

Tags : BOMBAY HIGH COURT   MAHARASHTRA GOVT.  

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