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Bombay HC Asks Kangana Ranaut to Decide on Regularization of Construction - (03 Feb 2021)

CIVIL

Bombay High Court has granted time to Kangana Ranaut till 5th February, 2021 to clarify if she will be approaching the civic body for regularization of the "illegal portions." in a plea against the Brihanmumbai Municipal Corporation's demolition order regarding the alleged unauthorized amalgamation of her three flats in a plush Mumbai suburb.

Tags : BOMBAY HIGH COURT   REGULARIZATION OF CONSTRUCTION  

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