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Bombay High Court: Metro Route Alteration Conforms with Provisions of Law - (28 Nov 2019)

CIVIL

Bombay High Court has ruled that the alteration in the Metro rail route alignment for the Vanaz-Ramwadi corridor-2 conformed with the powers conferred under the Metro Railways (Construction of Works) Act, 1978.

Tags : BOMBAY HIGH COURT   METRO ROUTE  

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