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Kerala HC Dismisses PIL Challenging Rule Permitting Toddy Shops in Busy Residential Areas - (29 Jan 2021)

CONSTITUTION

Kerala High Court has dismissed a Public Interest Litigation which challenged the Constitutional Validity of Rule 7(2) of Kerala Akbari Shops Disposal Rules, 2002, to the extent it permits running of toddy shops in busy residential areas.

Tags : KERALA HIGH COURT   TODDY SHOPS  

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