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Karnataka HC Directs BBMP to Submit Action Plan for Removal of Potholes - (10 Feb 2021)

CIVIL

Karnataka High Court has directed the Bruhat Bengaluru Mahanagara Palike (BBMP), to submit an action plan for removal of potholes on a priority basis in the city of Bengaluru and the time frame within which the said action plan shall be implemented.

Tags : KARNATAKA HIGH COURT   ACTION PLAN FOR REMOVAL OF POTHOLES  

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