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Madras HC: No New Permission Should be Granted for Home Stays in Nilgiris - (16 Sep 2021)

CIVIL

Madras High Court has dismissed a petition that sought a direction to restrain the authorities concerned from renaming the airport after any local personalities except Lord Devendran or Goddess Meenakshi, taking note of the Central government’s submission that there was no recommendation or proposal made by the State government to rename Madurai airport.

Tags : MADRAS HIGH COURT   HOME STAYS IN NILGIRIS  

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