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Kerala HC Directs Kochi Corporation, PWD to Make Roads More Accessible to Differently Abled - (19 Nov 2020)

CIVIL

Kerala High Court has held that the Corporation of Kochi as well as the Public Works Department are duty bound under law to make necessary arrangements in the footpaths and the road so as to enable differently abled persons to access the roads and the footpaths to their convenience.

Tags : KERALA HIGH COURT   ACCESSIBILITY TO DIFFERENTLY ABLED  

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