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Patna HC: Parties Can Put up Hoardings on Private Properties - (22 Oct 2020)

PROPERTY

Patna High Court has paved the way for political parties to put up hoardings, banners, posters and other publicity material on private properties, after seeking written permission from owners, by interpreting private properties as “persons” under the Bihar Prevention of Defacement of Property Act, 1987.

Tags : PATNA HIGH COURT   PUTTING UP HOARDINGS  

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