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Madras HC Directs State to Take Action Against Noise Pollution, Building Violations - (01 Nov 2021)

CIVIL

Madras High Court has directed the State authorities to take appropriate actions to ensure that noise pollution or violations of building rules on account of religious activities are dealt with strictly. The Court was adjudicating upon a plea by a pentecostal church seeking protection to carry out its religious activities.

Tags : MADRAS HIGH COURT   ACTION AGAINST NOISE POLLUTION   BUILDING VIOLATIONS  

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