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Bombay High Court Irks over State’s Excuse to Monitor Noise Norms - (16 Dec 2015)

Bombay HC has said that it would not hear any excuses on the implementation of noise norms during festivals and processions. When BMC and State cited issues related to lack of enough manpower to monitor noise violations, the court said that government had all the powers to take corporations to task.

Tags : BOMBAY HC   NOISE NORMS  

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