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Supreme Court Refuses To Regularize Unauthorized Mosque On Public Property - (26 Dec 2017)

Supreme Court has refused to interfere with Bombay HC judgment, wherein decision of Maharashtra Industrial Development Corporation (MIDC) and a Municipal Corporation Level Committee to demolish an unauthorised mosque erected on public property at Shivaji Nagar, Navi Mumbai was upheld.

Tags : SUPREME COURT   MOSQUE  

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