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Karnataka HC: Govt to Produce Steps Taken for Implementing Lokayukta Order Against H D Kumaraswamy - (09 Jan 2020)

CIVIL

Karnataka High Court has directed the State Government to place on record by January 14, steps taken for implementation of a 2014 order passed by the Lokayukta, in relation to land grabbing case involving former Karnataka Chief Minister, H D Kumaraswamy.

Tags : KARNATAKA HC   LOKAYUKTA  

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