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Supreme Court: Go back to People for Master Plan Tweak - (25 May 2018)

SC has refused to exempt Centre from seeking views from the public on its proposed amendments in Delhi’s Master Plan-2021 & directed it to grant 15 days’ time to the city’s residents to file their objections which were to be considered before taking a final decision on bringing changes in the plan.

Tags : SUPREME COURT   DELHI’S MASTER PLAN-2021  

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