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Kerala HC Declines Plea for Additional Time for Submitting Comments on Town Planning Regulation - (01 Jun 2021)

CIVIL

Kerala High Court has declined a plea for a directive to the Lakshadweep administrator to give a further time of 30 days for the people of the islands to submit their objections, comments, and suggestions on the draft Lakshadweep Town and Country Planning Regulation, 2021.

Tags : KERALA HIGH COURT   SUBMISSION OF COMMENTS ON TOWN PLANNING REGULATION  

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