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Karnataka High Court: Need to Rehabilitate Evicted Migrant Workers - (04 Feb 2020)

CIVIL

Karnataka High Court has observed while taking the State Government to task that there was a need to rehabilitate or compensate migrant workers whose homes in Tubarahalli and Kundalahalli were demolished by a Bruhat Bengaluru Mahanagara Palike engineer last month.

Tags : KARNATAKA HIGH COURT   MIGRANT WORKERS  

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