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Bombay High Court Says BMC’s Rooftop Policy Will be Scrutinised - (20 Feb 2018)

Bombay High Court has said that rooftop policy passed by the Brihanmumbai Municipal Corporation (BMC) needs to reconsidered and should be put into implementation only after the proposed commercial area of the rooftop has been screened and cleared by the experts.

Tags : BOMBAY HIGH COURT   ROOFTOP POLICY  

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