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Delhi High Court Rejects Raj Rewal's Plea to Recreate Nehru Pavilion - (31 May 2019)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has noted that an architect of a building, in the capacity of an author of an artistic work of architecture, does not have the right to restrain the demolition of a building on the ground that it was designed as per his work.

Tags : DELHI HIGH COURT   RAJ REWAL  

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