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Madras HC: Government & Lt. Governor Should Work in Unison, Not in Division - (12 Mar 2020)

CIVIL

Madras High Court has set aside a Single Bench Judgment that had held that the Lieutenant Governor (LG) does not have the right to interfere in the daily affairs of the elected government of Puducherry, and has stated that the Government headed by the Chief Minister and the Administrator/Lieutenant Governor of Puducherry shall work in unison and not in division.

Tags : MADRAS HIGH COURT   PUDUCHERRY GOVERNMENT   LT. GOVERNOR  

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