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Karnataka HC Directs State to Take Prompt Action for Removal of Unauthorized Advertisements - (22 Oct 2021)

CIVIL

Karnataka High Court has directed the State government to take prompt action for removal of unauthorized advertisements, hoardings, display boards of political functionaries and political leaders and also to remove photographs of political persons in respect of government projects.

Tags : KARNATAKA HIGH COURT   REMOVAL OF UNAUTHORIZED ADVERTISEMENTS  

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