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Karnataka HC Asks Govt to Explain Steps Taken Against Unauthorized Construction of Religious Places - (20 Apr 2021)

CIVIL

Karnataka High Court has directed Chief Secretary of the State government to file an affidavit placing on record steps taken to prevent unauthorised construction of temple/church/mosque/gurudwara, etc on public places including the property vested with the state.

Tags : KARNATAKA HIGH COURT   UNAUTHORIZED CONSTRUCTION OF RELIGIOUS PLACES  

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