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Kerala High Court Seeks Response from State Government on Waterlogging - (30 Aug 2019)

CIVIL

Kerala High Court has sought explanation from the State Government on the severe waterlogging in many parts of the Thrissur during the recent floods. The Court sought explanation on a petition filed by Thrissur Corporation Councillor A. Prasad. The torrential rain that lashed the city in the beginning of the month had submerged low-lying areas of the city.

Tags : KERALA HIGH COURT   WATERLOGGING  

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