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Delhi High Court: Notify Plan for Earthquake-Prone Buildings - (23 Dec 2019)

CIVIL

Delhi High Court has asked the Delhi Chief Secretary to file an affidavit explaining the reasons for not complying with its previous orders on an action plan to make the buildings in the national capital earthquake-proof. The Court granted a last opportunity to the Delhi Government to notify the action plan, failing which the Chief Secretary would have to be personally present in the Court.

Tags : DELHI HIGH COURT  EARTHQUAKE  

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