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Allahabad HC Restrains State From Taking Coercive Action Against UP Congress On Rs. 51 Lakh Notice - (09 Jan 2018)

Allahabad High Court has restrained the State and the Lucknow Municipal Corporation from taking any coercive steps against the Congress Party on a seizure notice issued by the civic body which sought recovery of Rs. 51 lakh house tax dues on the headquarters of the state unit of the party.

Tags : ALLAHABAD HIGH COURT   UP CONGRESS  

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