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Delhi HC Seeks Response on AAP Govt on Non-Compliance on Ensuring Seismic Stability of Buildings - (16 Dec 2020)

CIVIL

Delhi High Court has sought responses of the Aam Aadmi Party government, Delhi Development Authority and the three municipal corporations on a plea seeking contempt action against them for their alleged non-compliance with judicial orders on ensuring seismic stability of buildings in the capital.

Tags : DELHI HIGH COURT   SEISMIC STABILITY OF BUILDINGS  

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