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Karnataka HC Directs BBMP Commissioner to Explain Steps Taken to Improve Road Conditions - (10 Mar 2021)

CIVIL

Karnataka High Court has directed the Commissioner of Bruhat Bengaluru Mahanagara Palike (BBMP) to file an affidavit within three weeks, enumerating the steps taken by BBMP on the basis of report submitted by Karnataka State Legal Services Authority which records issues raised by city residents regarding potholes, bad road and footpath conditions.

Tags : KARNATAKA HIGH COURT   IMPROVE ROAD CONDITIONS  

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