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Delhi HC Directs Central Govt to Share Names of Ex-MPs and MLAs who are Overstaying in Govt Bungalows - (15 Nov 2019)

CIVIL

Delhi High Court has issued notice to the Central Government to file an affidavit within one week stating names and addresses of all the Ex Members of Legislative Assembly and Ex Members of Parliament and other Government officials who have been occupying government bungalows in an unauthorized manner. The Court also asked the Government to mention the amount that needs to be recovered from the officials who have been overstaying in the bungalows in an unauthorized manner.

Tags : DELHI HC   BUNGALOWS  

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