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Supreme Court Refuses to Extend Time to Demolish Buildings Built in Violation Of CRZ Regulations - (27 May 2019)

ENVIRONMENT

Supreme Court has refused the plea seeking extension of time for demolition of the buildings which were built in violation of Coastal Regulatory Zone Regulations within the prohibited area of CRZ Category in Maradu Municipality of Ernakulam District in Kerala.

Tags : SUPREME COURT   CRZ REGULATIONS  

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