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CIVIL - Kerala HC Issues Ultimatum to Local Self Government Institutions Regarding Illegal Flex Boards - (06 Mar 2019)

CIVIL

Kerala High Court has issued a final ultimatum to all local self-government institutions in state and issued directions to take urgent action to remove all illegal flex boards/hoardings/billboards/flags within 10 days.

Tags : KERALA HIGH COURT   LLEGAL FLEX BOARDS/HOARDINGS/BILLBOARDS/FLAGS  

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