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Karnataka High Court: State’s Disaster Management is Disastrous - (27 Aug 2019)

ENVIRONMENT

Karnataka High Court has observed that the State’s disaster management is itself “disastrous” due to non-implementation of several crucial provisions of the Disaster Management Act, 2005. This, even though the State witnessed several droughts and floods all these years.

Tags : KARNATAKA HIGH COURT   DISASTER MANAGEMENT  

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