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Bombay High Court Upholds Revocation of Slum Development Contract - (23 Mar 2018)

Bombay High Court has upheld the revocation of a contract for a slum redevelopment scheme in Borivli, which was hurriedly awarded to developer Abhinga Enterprise by then Chief Executive Officer (CEO) of the Slum Rehabilitation Authority (SRA) a few days ahead of his retirement in June 2017.

Tags : BOMBAY HIGH COURT   SLUM  

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