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SC Sets Aside Judgments Delivered by Bombay HC Quashing Notification to Reserve Post of Mayor - (02 Sep 2021)

CIVIL

Supreme Court has set aside a judgment delivered by the Bombay High Court (Aurangabad Bench) which had quashed a notification issued by the Maharashtra Government to reserve the post of Mayor in Dhule Municipal Corporation to candidate belonging to Other Backward Class (OBC) category.

Tags : SUPREME COURT   RESERVE POST OF MAYOR  

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