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Gujarat HC Restrains Govt from Notifying 'Disturbed Area' for 'Improper Clustering' - (21 Jan 2021)

CIVIL

Gujarat High Court has restrained the State Government from declaring any area as "disturbed area" under Section 3(1)(ii) of the Gujarat Disturbed Areas Act, 1991, for "improper clustering of persons of one community."

Tags : GUJARAT HIGH COURT   NOTIFYING 'DISTURBED AREA'  

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