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Remove Illegal Flex Boards or be Personally Liable: Kerala HC to Heads of Local Self Govt Institution - (25 Oct 2018)

Kerala High Court has warned the various heads of Local Self Government institutions to ensure the removal of all illegal flex boards /banners/hoardings/flags before October 30 in due compliance with its earlier orders.

Tags : KERELA HIGH COURT   ILLEGAL FLEX BOARDS  

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